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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011

(2)A negotiable warehouse receipt, which is torn, damaged, defaced or mutilated, shall be surrendered by the depositor or holder of the receipt to the warehouseman on issue of duplicate negotiable warehouse receipt.