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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Warehousing (Development and Regulation) Registration of Warehouses Rules, 2017

(3)The Authority may, during the period of suspension of a warehouse, conduct or cause to be conducted through an external person, an inspection of such warehouse to ensure compliance with the provisions of the Act, rules, regulations and guidelines made and any notification issued thereunder.