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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(4) in The Petroleum Rules, 2002

(4)Every application under sub-rule (2) shall be made in Form VII, Form VIII, Form IX or Form X, as the case may be, and shall be accompanied by the license which is to be renewed together with approved plans attached to the license, wherever applicable and the renewal fee paid in the manner specified in rule 13.