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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

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

(e)"notified commodity" means any commodity (other than agricultural produce) which the Central Government may, by notification in the Official Gazette, declare to be a notified commodity for the purposes of this Act, being a commodity with respect to which Parliament has power to make laws by virtue of entry 33 in List III in the Seventh Schedule to the Constitution;