Section 7A(3)(i) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

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Union of India - Subsection

Section 7A(3)(i) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

(i)for the rating certificate awarded to the parallel marketer, a fee at the rate of 0.05 per cent of the project cost, subject to a minimum of rupees fifty thousand and maximum of rupees ten lakhs, and

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Union of India - Subsection

Section 7A(3)(i) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993