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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017

(5)In case electronic warehouse receipt is issued on deposit of goods in a warehouse pending quality assessment report from laboratory or any other kind of verification, it shall be converted to electronic negotiable warehouse receipt upon completion of such assessment or verification.