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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Warehousing (Development and Regulation) Registration of Accreditation Agencies Rules, 2010

(2)Where the certificate of registration is suspended or cancelled under sub-rule (1), the security deposit paid under clause (h) of sub-rule (2) of Rule 4 shall stand forfeited to the Authority.FORM A(See Rules 4(1) and 8)Application for grant of registration/renewal of registration of an accreditation agency*
To, Photo
TheWarehousing Development and Regulatory Authority.
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NewDelhi,
Dear Sir,I/We . ............................................................. having our main/registered office in India at ....................................District..................... ........................State..............................................inn branch offices at ..............................................Telephone No.......... ....................................E-mail ..............................................request for grant of registration/renewal of registration [*] [Strike off whichever is not applicable] for functioning as an Accreditation Agency from .............................................. to