Section 6(1)(iii) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011

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Union of India - Subsection

Section 6(1)(iii) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011

(iii)from the date the warehouse is being closed temporarily for a period more than ninety days (otherwise than due to occurrence of a force majeure), or being closed permanently by the warehouseman; or

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Union of India - Subsection

Section 6(1)(iii) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011