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Union of India - Section

Section 2 in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010

2. Definitions. - In these rules, unless the context otherwise requires,---

(a)"Act" means the Warehousing (Development and Regulation) Act, 2007 (37 of 2007);(b)"Authority" has the same meaning as assigned to it in clause (c) of Section 2 of the Act;(c)"applicant" means a person submitting an application for grant of a certificate of registration in respect of each warehouse under the Act and these rules;(d)"Form" means the form appended to these rules;(e)"registration" means registration granted under these rules;(f)"warehouse" has the same meaning as assigned to it in clause (s) of Section 2 of the Act; and
(2)the words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.