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[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10A(3)(i) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993

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