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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017

(5)In case of part delivery of goods, the repository records shall be updated and balance goods shall be reflected in the electronic negotiable warehouse receipt.