Section 7A(3)(ii) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

[Cites 0, Cited by 0] [Section 7A(3)] [Section 7A] [Entire Act]

(ii)for the renewal of the rating certificate by the parallel marketer, a fee of one-tenth of that required to be paid for such a certificate.

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