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[Cites 0, Cited by 2] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(g) in The Warehousing Corporations Act, 1962

(g)a State Warehousing Corporation established for a State under the repealed Act shall be deemed to be the State Warehousing Corporation established for that State under this Act.