Section 2(i) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
(i)"Government Oil Company" means:(i)the Indian Oil Corporation Limited,(ii)the Hindustan Petroleum Corporation Limited,(iii)the Bharat Petroleum Corporation Limited,(iv)the IBP Co. Limited,(v)the Oil and Natural Gas Commission,(vi)the Gas Authority of India Limited,(vii)the Oil India Limited, or(viii)any other Government Company, a statutory body, a person, company, firm, association of persons, or organisation as declared by notification to be a Government Oil Company by the Central Government, for the purpose of this order;
