Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 146] [Entire Act] Union of India - Subsection Section 146(4) in The Petroleum Rules, 2002 (4)The holder of the license shall apply to the licensing authority for the amendment of the license as soon as the sanctioned alteration has been carried out.
