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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Union of India - Subsection

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

(iii)The renewal of rating certificate by the parallel marketeer shall be as per the following periodicity, namely:-