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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(B) in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001

(B)while exercising the power of seizure provided under para 8 (A) (iv) the authorised officer shall record in writing the reasons for doing so, a copy of which shall be given to the oil company, transporter, consumer or any other concerned person.