Section 152(2)(a) in The Petroleum Rules, 2002

[Cites 0, Cited by 0] [Section 152(2)] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(2)(a) in The Petroleum Rules, 2002

(a)where the license is suspended by a licensing authority as an interim measure for violation of any of the provisions of the Act or these rules, or of any conditions contained in such license and in his opinion such violation is likely to cause imminent danger to the public:

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Union of India - Subsection

Section 152(2)(a) in The Petroleum Rules, 2002