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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(a) in The Petroleum Concession Rules, 1949

(a)
(i)If the applicant is an individual, his name, nationality, profession and residence; and
(ii)If the applicant is a company, syndicate, partnership or private firm, its name, nature and place of business, and if the place of business is outside India, the name and residence of a member or duly authorised agent resident in India;