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[Cites 0, Cited by 0] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(4) in The Petroleum Rules, 2002

(4)If the District Authority, either on a reference being made to him or otherwise, intimates, to the Chief Controller or the Controller, as the case may be, that any license which has been applied for should not, in his opinion, be granted, such license shall not be issued without the sanction of the Central Government.