Section 3(2)(iii) in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(iii)an undertaking that all the local laws have been complied with for carrying out the business of warehousing;]

Legal Document View