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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Warehousing (Development And Regulation) Act, 2007

(2)A person to whom the goods covered by a non-negotiable warehouse receipt is transferred acquires—
(a)the title of the transferor to the goods; and
(b)the right to deposit with the warehouseman the receipt or duplicate thereof or to give notice in writing to the warehouseman of the transfer.