Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(f) in Orissa Kerosene Control Order, 1962 (f)"Registering authority" means the Controller or any other officer authorised by him in that behalf for the purposes of issuing certificates of registration to retail dealers under Clause 7;
