Section 24(d) in The Warehousing Corporations Act, 1962
(d)act as an agent of the Central Warehousing Corporation or of the Government for the purposes of the purchase, sale, storage and distribution, of agricultural produce, seeds, manures, fertilizers, agricultural implements and notified commodities; [--] [Omitted by [and] Warehousing Corporations Act, 2001(23 of 2001) ](da)[ enter into, with the previous approval of the State Government, joint ventures with the Central Warehousing Corporation; and] [New clause added by Warehousing Corporations Act, 2001(23 of 2001) ]
