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

State of Manipur - Subsection

Section 4(2) in The Manipur Cooking Gas (Licensing and Control) Order, 1986

(2)Every licence granted under sub-paragraph (ii) shall be subject to such conditions as may be specified therein and to such other conditions as the licensing authority may impose from time to time for the sake of fair distribution of cooking gas.