Section 2(f) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
(f)"Government Oil Company" means,-(i)the Indian Oil Corporation Limited,(ii)the Bharat Petroleum Corporation Limited,(iii)the Hindustan Petroleum Oil Corporation Limited,(iv)the IBP Co. Limited,(v)the Oil and Natural Gas Commission,(vi)the Gas Authority of India Limited.(vii)the Oil India Limited, or(viii)any other Government Company or a statutory body declared by notification to be a Government Oil Company by the Central Government for the purpose of this Order.
