Section 27(2)(ii) in The Warehousing Corporations Act, 1962
(ii)from the State Bank, for such periods for which, and upon any of the securities against which, it is authorised to advance and lend moneys, under the provisions of [the State Bank of India Act, 1955 (23 of 1955), or] [Substituted by Act 42 of 1976, Section 7, for certain words (w.e.f. 24-3-1976)]