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Union of India - Section
Section 8 in The Light Diesel Oil (Fixation of Ceiling Prices) Order, 1973
8. Provisions of the Order to prevail over previous Order of State Government.
- The provisions of this Order shall have effect notwithstanding anything to the contrary contained in any Order made by the State Government or by any Officer of the State Government before the date of commencement of this Order, except as respects anything done or omitted to be done thereunder before such commencement.[The Schedule] [Substituted by S.O. 687 (E), dated 16th September, 1992.][See Clauses 2(d) and 3]Basic Ceiling Selling Prices of Light Diesel Oil in bulk per kilolitre ex-Main Port/Refinery.| Sl. No. | Main Port/Refinery | Light Diesel Oil |
| Rs. | ||
| 1. [ [Substituted by Notification No. G.S.R. 405 (E), dated 14.7.1975 and again Substituted by Notification No. G.S.R. 157 (E), dated 1.3.1978.] | Bombay/Loyali/Mathura/Cochin/Madras/Visakhapatnam/Haldia/Digboi/Guwahati/ Barauni/Bongaigaon | 5396.312. |
| 2. | Calcutta | 5418.91 |
| 3. | Kandla | 5435.47 |
| 4. | Okhla | — |
| 5. | Goa | 5431.51] |