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[Cites 0, Cited by 0] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(3) in The Petroleum Rules, 2002

(3)Notwithstanding anything contained in sub-rule (1) or sub-rule (2), the licensing authority where it is satisfied that a license is required for a specific work or festival which is not likely to last up to the 31st day of December of the year up to which the license is granted or renewed, may grant or renew a license for such period as is actually necessary.