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The Warehousing (Development and Regulation) Act, 2007 5. Registration of accreditation agencies. - 1. The Authority shall, from time to time, determine the number of accreditation agencies as it may authorise to issue certificate of accreditation to warehouses issuing negotiable warehouse receipts. 2. Any person fulfilling the qualifications and other requirements as may be prescribed and desirous of functioning as an accreditation agency under this Act may make an application to the Authority seeking its registration as such under this Act. 3. Every application under sub-section (2) shall be in such form and manner and shall be accompanied by such fees and security deposit as may be prescribed. 4. The form in which and the terms and conditions subject to which a certificate of registration as an accreditation agency may be issued under this section shall be such as may be prescribed.    |
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