Section 148(7)(ii) in The Petroleum Rules, 2002

[Cites 0, Cited by 0] [Section 148(7)] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(7)(ii) in The Petroleum Rules, 2002

(ii)if such an application with accompaniments is received by the licensing authority after the date of expiry but not later than 30 days from the date of expiry, the license may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of twice the fee ordinarily payable:

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Union of India - Subsection

Section 148(7)(ii) in The Petroleum Rules, 2002