Section 44(2)(e) in The Petroleum Rules, 2002

[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2)(e) in The Petroleum Rules, 2002

(e)copies of clearances obtained from the following authorities:-

(i)Ministry of Shipping or State Maritime Board, as the case may be,

(ii)Ministry of Environment and Forests or State Pollution Control Board, as the case may be.