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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(c) in The Warehousing Corporations Act, 1962

(c)a managing director, appointed by the State Government in consultation with the directors referred to in clauses (a) and (b) and [under intimation to] [Substituted by [with the previous approval of] Warehousing Corporations Act, 2001(23 of 2001) ] the Central Warehousing Corporation.