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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5)(c) in The Central Warehousing Corporation Rules, 1963

(c)it is deposited at the head office of the Corporation, together with the power of attorney or a copy thereof certified by a notary public, in cases where it is signed by the attorney duly authorised by the shareholding institution, not less than four days before the date fixed for the meeting.