Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

(1)No person shall use kerosene supplied under the public distribution system for any purpose other than cooking and illumination-:Provided that the Central or State Government may by order permit any person to use kerosene for such other purposes as it may specify in that order.