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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

(2)Notwithstanding such repeal anything done or any action taken under the said Orders shall be deemed to have been done or taken under the corresponding provisions of this Order.[Schedule A] [Added by Notification No. G.S.R. 509 (E), dated June 19, 1995.][See Clause 7-A (1)(a)]Name and address of agencies for evaluation/rating of Parallel Marketeer
Name Address
1. CRISIL(The Credit Rating Information Services of IndiaLtd.) Nirlon House, 2nd Floor, 254-B, Annie Besant Road, Worli,Bombay-400025
2. CARE(Credit Analysis & Research Ltd.) RBC, Mahindra Towers, 5th Floor, Road No 13, Worli,Bombay-400018
3. MDRA(Marketing & Development Research Associates) Secular House, 9/1 Institutional Area, Opp. JNU, New Delhi-67
4. ICRA(Investment/Information Credit Rating Agency ofIndia Ltd.) Kailash Building, 4th Floor 26, Kasturba Gandhi Marg, NewDelhi-1