Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(1) in The Central Warehousing Corporation Rules, 1963 (1)It shall be the duty of every institution registered as a shareholder, for therewith, upon ceasing to be qualified to be so registered, to give intimation thereof to the Board.
