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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(e) in The Warehousing Corporations Act, 1962

(e)every share held by the said Corporation in a State Warehousing Corporation under the repealed Act shall be deemed to be a share held by the Corporation established under section 3 of this Act in the corresponding State Warehousing Corporation deemed to be established under this Act;