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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Warehousing Development and Regulatory Authority (Electronic Negotiable Warehouse Receipts) Regulations, 2017

(1)Where the depositor or holder of negotiable warehouse receipt intends to take delivery of the goods, he shall clear the lien, if any, on the goods and also clear all dues of the warehouseman.