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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(s) in Motor Spirit and High Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005

(s)"over charging" means sale of motor spirit or high speed diesel by a dealer at a price/ rate higher than that authorized by an oil company from which the dealer has purchased the product;