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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in The Rajasthan Warehouses Rules, 1960

(2)Notwithstanding anything contained in sub-rule (1) the prescribed authority may refuse to grant a licence to any person who, in his opinion, is not solvent or whose operations are not likely to further the efficiency working of a warehouse.