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The Warehousing (Development and Regulation) Act, 2007 22. Presumption in certain cases. - In a dispute between an endorser of a negotiable warehouse receipt and his endorsee unless it is proved otherwise, it shall be presumed that- a. the endorsement has been made voluntarily; b. the endorsement has been made for full consideration; c. the endorser had full legal title in the goods represented by the receipt; and d. the endorsement has extinguished all the rights, title and interest of the endorser in the goods.    |
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