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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 (Warehouse Accreditation) Regulations, 2011.

(5)On the complete satisfaction of all the conditions prescribed under these regulations and any other condition notified by the Authority, the accreditation agency shall grant a certificate of accreditation in the form and manner as prescribed in Schedule 'A' to the warehouseman for the goods, specified in such certificate.