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

[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

(a)All letter-heads or communications of a parallel marketeer shall have the following description of rating, namely:-

(i)Name of the rating agency,

(ii)Rating awarded to him, and

(iii)Date of issue.

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