Section 17(c) in The Punjab State Warehousing Corporation Regulations, 1976
(c)An order made under sub-regulation (iii) (I) (a) may be revoked by the State Government by depositing a notice of revocation before the time fixed for the meeting and the due revocation of an order shall, in no way prohibit the issue of another order by the State Government and the deposit of a copy thereof with the managing director or the secretary of the Corporation within the time limited by sub-regulation (iii)(I)(b) above.
