Section 10A(1)(c) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993

[Cites 0, Cited by 0] [Section 10A(1)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(1)(c) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993

(c)The rating certificate shall-

(i)be valid for a period of one year from the date of its issue, and

(ii)require renewal by the rating agency, annually.