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Union of India - Section

Section 12 in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

12. Repeal and Saving.

(1)The Kerosene (Restriction on Use and Fixation of Price) Order, 1966 and Kerosene (Fixation of Ceiling Prices) Order. 1970 are hereby repealed except respects things done or omitted to be done under these Orders before the commencement of this Order.
(2)Notwithstanding such repeal anything done or any action taken under the said Orders shall be deemed to have been done or taken under the corresponding provisions of this Order.[Schedule A] [Added by Notification No. G.S.R. 509 (E), dated June 19, 1995.][See Clause 7-A (1)(a)]Name and address of agencies for evaluation/rating of Parallel Marketeer
Name Address
1. CRISIL(The Credit Rating Information Services of IndiaLtd.) Nirlon House, 2nd Floor, 254-B, Annie Besant Road, Worli,Bombay-400025
2. CARE(Credit Analysis & Research Ltd.) RBC, Mahindra Towers, 5th Floor, Road No 13, Worli,Bombay-400018
3. MDRA(Marketing & Development Research Associates) Secular House, 9/1 Institutional Area, Opp. JNU, New Delhi-67
4. ICRA(Investment/Information Credit Rating Agency ofIndia Ltd.) Kailash Building, 4th Floor 26, Kasturba Gandhi Marg, NewDelhi-1