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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001

(2)The rating certificate shall-
(i)be valid for a period of two years in case of "Good" and "Satisfactory" rating and one year in case of other ratings from the date of its issue, and
(ii)require renewal by the rating agency.