Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(4) in The Manipur Cooking Gas (Licensing and Control) Order, 1986

(4)Every dealer shall take all reasonable steps to ensure that he has adequate stocks of cooking gas at his business premises including the place of storage at all times by placing indents at the nominated supply points of the oil companies 120 hours in advance or as per the indenting policy of the oil companies.