Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(c) in The Orissa Motor Spirit and High Speed Diesel Oil (Maintenance of Supplies) Order, 1979 (c)"Oil Company" means any of the oil companies specified below:(i)Indian Oil Corporation Ltd.(ii)Hindustan Petroleum Corporation Ltd.(iii)Bharat Petroleum Corporation Ltd.(iv)The Indo-Burma Petroleum Company Ltd.(v)Hindustan Petroleum Corporation Ltd. (V.M.V.).
