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State of Punjab - Section

Section 46 in The Punjab Warehouses Rules, 1958

46. Section 9(1).

- At least a week's notice shall be given for suspension, revocation or cancellation of a license under sub-section (1) of Section 9 of the Act. The notice shall be sent by registered post. If the warehouseman fails to show cause within specified time the prescribed authority may decide the matter without giving any further notice.