Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 198] [Entire Act] Union of India - Subsection Section 198(4) in The Petroleum Rules, 2002 (4)Whenever any petroleum is seized under this rule, it shall be stored, under adequate guard until examination by the Chief Controller or the Controller and receipt of instructions from him as to its disposal.
