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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

Bengal Presidency - Subsection

Section 107(2)(a) in The Calcutta Port Rules, 1943

(a)that each consignee who imports dangerous petroleum in quantity exceeding 272 : 758 litres produces a certificate of storage accommodation in Form 'C' of the Petroleum Rules, 1937, signed by him or his agent, and