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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010

(3)The warehouseman shall respond to the suspension notice issued under sub-rule (2) in writing to the Authority, within 15 days of receipt of the notice, failing which the matter will be decided based on the available material.