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State of Punjab - Section

Section 9 in The Punjab Warehouses Rules, 1958

9. Sections 9(2) and 34(2)(c).

- The orders passed under sub-section 9 of the Act, by the prescribed authority for the suspension, revocation or cancellation of a license shall take effect from the date of the communication of such orders. All cases of suspension, revocation or cancellation of the licenses shall be published in the Punjab Government Gazette.Deposit and Maintenance of Goods