Section 6(4)(i) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001

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Union of India - Subsection

Section 6(4)(i) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001

(i)for the rating certificate awarded to the parallel marketeer, a fee at the rate of 0.05% of the project cost, subject to a minimum of rupees fifty thousand and maximum of rupees ten lakhs; and

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Union of India - Subsection

Section 6(4)(i) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001