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Union of India - Section

Section 2A in The Warehousing Corporations Act, 1962

2A. [ Construction of references to any law not in force or any functionary not in existence in any State. [Inserted by Act 37 of 1989, Section 4.]

Any reference in this Act to any law which is not in force, or any functionary not in existence, in any State, shall, in relation to that State, be construed as a reference to the corresponding law in force, or the corresponding functionary in existence, in that State.]
Additional Information6
(i) Iron and Steel (Metal), (2) Iron and Steel structurals, (3) Insecticides, fungicides and weedcides, (4) Rubber, (5) Portland Cement, (6) Coir fibre and coir products, (7) Textiles, (8) Paper and pulp including paper products and (9) Leather, leather goods and pickers are so notified by G.S.R. 1039 published in Gazette of India, 1963, Pt. II, Section 3(i), p. 1202; Tobacco, lac and wool are so notified under G.S.R., 1714, published in Gazette of India, 1965, Pt. II, Section 3(i), p. 1876; Tea chests, panels and battons are notified by G.S.R. 990 published in Gazette of India, 1966, Pt. II, Section 3(i), p. 1124; Mutton tallow, soda ash and washing soda so declared under G.S.R. 173 published in Gazette of India, 1968 Pt. II,S. 3(i), p. 160; Polythene Granules and sheets so notified by G.S.R. 1967, published in Gazette of India, 1970, Pt. II, Section 3(i), p. 4430.(ii) For modified application of this section in certain States, see the Warehousing Corporations (Supplementary) Act, 1965 (20 of 1965), Section 2 (29-11-1965).