Section 5 in The Warehousing Corporations Act, 1962
5. [ Certain shares to be approved securities. [Substituted by Act No. 16 of 2015.]
- Notwithstanding anything contained in the Acts mentioned in this section, the shares of the Central Warehousing Corporation shall be deemed to be-(a)included among other securities enumerated in section 20 of the Indian Trusts Act, 1882; and(b)the approved securities for the purpose of the purpose of the Insurance Act, 1938 and the Banking Regulation Act, 1949].
