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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(6) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

(6)No parallel marketer shall either give incomplete, incorrect, misleading or vague information in the newspaper, handout, pamphlet, leaflet, advertisement etc. or submit such information to the rating agency.]