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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Warehousing (Development And Regulation) Registration Of Warehouses Rules, 2010

(3)[ Any registered warehouseman desirous of renewal of registration, may make an application in duplicate to the Authority in Form A-1 within three months before the expiry of the period of registration.] [Substituted by Notification No. G.S.R. 191(E), dated 13.3.2015(w.e.f. 8.11.2010)]