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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(4) in The Manipur Municipalities Act,1994.

(4)The grant of a licence for the purposes mentioned in clause (i) of sub-section (1) shall be consistent with the provision of the Petroleum Act, 1934 (30 of 1934), and no such licences shall be granted unless the said provisions have been complied with by the applicant for the licence.