Section 2(e) in The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990

[Cites 0, Cited by 0] [Section 2] [Entire Act]

(e)"malpractices" shall include the following acts of omission and commission in respect of motor spirit and high speed diesel:

(i)adulteration,

(ii)pilferage,

(iii)stock variation,

(iv)unauthorised exchange,

(v)unauthorised purchase,

(vi)unauthorised sale.

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