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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017

(2)The warehouseman shall, during the period of suspension of registration of the warehouse, continue to discharge its obligations in respect of negotiable warehouse receipts already issued by it.