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

Union of India - Subsection

Section 7(6) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017

(6)In case delivery of goods covered in an electronic negotiable warehouse receipt is taken in full, the electronic negotiable warehouse receipt shall be extinguished and all the electronic systems shall be updated.