(1) This Act may be called the Warehousing Corporations (Amendment) Act, 2001.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette appoint.

In Section 11 of the Warehousing Corporations Act, 1962 (58 of 1962) (hereinafter referred to as the principal Act),

(a) in clause (a), after the words in India , the words or abroad shall be inserted;

(b) in clause (e), the word and occurring at the end shall be omitted;

(c) after clause (e), the following clauses shall be inserted, namely:

(ea) enter into, with the previous approval of the Central Government, joint ventures with any corporation established by or under any Central Act or any State Act or with any company formed and registered under the Companies Act, 1956 (1 of 1956) including foreign company or through its subsidiary companies, for carrying out the purposes of this Act.

Explanation. For the purposes of this clause, the expression foreign company shall have the meaning assigned to it under clause (23-A) of Section 2 of the Income Tax Act, 1961 (43 of 1961);

(eb) establish subsidiary companies; and .

In Section 20 of the principal Act,

(a) in sub-section (1), in clause (c), for the words with the previous approval of , the words under intimation to shall be substituted;

(b) in sub-section (2), for the words with the previous approval of , the words under intimation to shall be substituted.

In Section 21 of the principal Act, in clause (v), the words the Central Warehousing Corporation or shall be omitted.

In Section 22 of the principal Act, in sub-section (1), for the words with the previous approval of , the words under intimation to shall be substituted.

In Section 24 of the principal Act,

(a) in clause (a), for the words with the previous approval of , the words after consultation with shall be substituted;

(b) in clause (d), the word and occurring at the end shall be omitted;

(c) after clause (d), the following clause shall be inserted, namely:

(da) enter into, with the previous approval of the State Government, joint ventures with the Central Warehousing Corporation; and .

1. Received the assent of the President on 29-8-2001 and published in the Gazette of India, Extra., Part II, Section 1, dated 29-8-2001, pp. 1-2, No. 30.

2. Ed.: Act 23 of 2001 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.