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The Warehousing (Development and Regulation) Act, 2007

25. Composition of Authority.

The Authority shall consist of -

a.   a Chairperson; and

b.   not more than two other members, to be appointed by the Central Government from amongst persons of ability, integrity and standing who have wide knowledge and experience in inventory management, insurance, preservation, quality control, agriculture banking, finance, economics, law or administration.



The Warehousing (Development and Regulation) Act, 2007 Back




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