Section 2(e) in Orissa Kerosene Control Order, 1962
(e)[ "Government Oil Company" means- [Substituted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).](i)the Indian Oil Corporation Limited.(ii)the Bharat Petroleum Corporation Limited.(iii)the Hindustan Petroleum Corporation Limited.(iv)the I.B.P. Co. Limited.(v)the Oil and Natural Gas Commission.(vi)the Gas Authority of India Limited.(vii)the Oil India Limited; or(viii)any other Government Company or a Statutory body declared by notification to be a Government Oil Company by the Central Government for the purpose of this order.]
