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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017

(2)The Authority may, if it finds that the applicant does not fulfill the requirements stated under sub-rule (4) of rule 4 or rule 15, 16, 17, 18 or 21, reject an application before a communication for physical inspection is issued.