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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010

(4)Any negotiable receipt may be issued only in respect of such goods that have been notified under sub-rule (3) for which the relevant registration certificate has been issued to it by the Authority.