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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979

(d)"liquefied petroleumgas" has the same meaning as in sub–item (2) of item No.11A of theFirst Schedule to the Central Excises and Salt Act, 1944 (1 of 1944);