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[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(3)(ii) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993

(ii)for the renewal of the rating certificate by the parallel marketer, a fee of one-tenth of that required to be paid for such a certificate.