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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Central Warehousing Corporation Rules, 1963

(2)In case of non-payment of such sum, all the relevant provisions of these rules with respect-to payment of interest and expenses, furniture or otherwise, shall apply as if such sum had become payable by virtue of a call duly made and notified.