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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3) in The Central Warehousing Corporation Rules, 1963

(3)Such cheques and all orders for making deposits or investments or for.the withdrawal of amounts for disposal in any other manner from the funds of the Corporation, shall be signed by the managing director or by any officer of the Corporation authorised by the Board in this behalf.