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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 111(ii) in The Andaman and Nicobar Islands Port Rules, 2004

(ii)that each consignee who imports petroleum Class A" in quantity exceeding 300 liters produces a certificate of storage accommodation in form II of the Petroleum Rules, 1976, signed by him or his agent.