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[Cites 0, Cited by 0] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(3) in The Petroleum Rules, 2002

(3)The Chief Controller on receiving the specifications and plans for the alterations and reasons therefor, may require submission of such further particulars as he may specify and after satisfying himself that the proposed alterations can be carried out, return to the applicant one copy of the specifications and plans signed by him and conveying his approval subject to such conditions as he may prescribe.