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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10A(6) in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993

(6)No parallel marketeer shall either give incomplete, incorrect, misleading or vague information in the newspaper, handout, pamphlet, leaflet, advertisement etc. or submit such information to the rating agency.]