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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011

(7)A new negotiable warehouse receipt book under this regulation shall be issued by the Authority only When the warehouseman submits a fresh application for the issuance of a new warehouse receipt book along with following information, -
(a)the serial numbers of any unused negotiable warehouse receipts remaining In the issued negotiable warehouse receipt book,
(b)any cancelled negotiable warehouse receipts in the relevant negotiable warehouse receipt book; and.
(c)the total value covered under the negotiable warehouse receipts issued till the date of making this application.