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[Cites 0, Cited by 2] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3) in The Warehousing Corporations Act, 1962

(3)The appropriate Government may, by notification in the Official Gazette, rescind any regulation which it has sanctioned and thereupon the regulation shall cease to have effect.
Additional Information6
For Central Warehousing Corporation (General) Regn. 1965 and C.W.C (Staff) Regulations 1966, see Gazette of India, 1965, Pt. II, Section 3(ii), p. 3813 and C.W.C (Staff) Regulations 1966, see Gazette of India, 1966, Pt. II, Section 3(ii), p. 3197 respectively; for general and Staff Regulations in Andhra Pradesh, see A.P. Gaz. 1965,, Pt. II, (R.S.) pp. 503 and 509; for General and Staff Regulations in Kerala, see Kerala Gaz., 23-6-1964, Pt. IV, No. 25; for Delegation of Authority and Meeting Regulations of 1964 in Maharashtra State, see Maha. Gaz., 18-3-1965, Pt. IV-C, p. 359 and for Madras State Warehousing Corporations General and Staff Regualtions 1965, see Ft. St. Geo.Gaz., 1966, Pt. V, page 837; Haryana Warehousing Corporation (Officers and Staff) Regulations, 1994 - Hary G. G., 28-6-94, Pt. III, P. 173 (No. 26).