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

Union of India - Subsection

Section 6(2) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011

(2)After the date of the suspenSion, cancellation or revocation of registration of the warehouseman, the warehouseman shall not issue any negotiable warehouse receipts for such warehouse