Section 2(g) in The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990
(g)"Oil Company" means any of the following Oil Companies and such other Oil Companies as may be specified by the Central Government, from time to time-(i)Indian Oil Corporation Limited (including Assam Oil Division);(ii)Bharat Petroleum Corporation Limited;(iii)Hindustan Petroleum Corporation Limited;(iv)IBP Company Limited;
