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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(1)(a) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

(a)No parallel marketer shall commence any activity such as import, transport, marketing, distribution, sale or any activity incidental thereto, relating to the business of Kerosene without obtaining a rating certificate on the basis of evaluation and rating for his capability, infrastructure network and readiness to carry out professed business and deliver goods and services promised, by an agency listed in Schedule A to this Order: