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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Edible Oils Packaging (Regulation) Order, 1998

(2)Every person who intends to carry on the business of a packer shall make. an application to registering authority in the Form specified in the Schedule II together with the fee to be paid to the State Government, in such manner as may be specified by the State Government.