Section 3 in The Warehousing Corporations Act, 1962
3. The Central Warehousing Corporation.
(1)With effect from such [date] [18th March, 1963, vide Notification No. G.S.R. 464, dated 16-3-1963, see Gazette of India, Extraordinary, Pt. II, See. 3(i), p. 155. ] as the Central Government may, by notification in the Official Gazette, specify in this behalf, the Central Government shall establish a Corporation by the name of the Central Warehousing Corporation which shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract, and may, by the said name, sue and be sued.(2)The head-office of the Central Warehousing Corporation shall be at New Delhi [or at such other place as the Central Government may, by notification in the Official Gazette, specify] [Inserted by Act 34 of 1963, Section 4.]
