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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Warehousing Development and Regulatory Authority (Warehouse Accreditation) Regulations, 2011.

(4)in the event the Authority withdraws its order of suspension of registration of a warehouse in accordance with the Warehousing (Development and Regulation) Registration of Warehouses Rules, 2010, the certificate of accreditation issued by an accreditation agency in respect of such warehouse for revoking the suspension of registration will stand reinstated, unless the Authority specifically directs that a new certificate of accreditation be issued by an accreditation agency in respect of such warehouse.