Section 13 in The Manipur Cooking Gas (Licensing and Control) Order, 1986
13. Power to relax the order.
- Nothing in this order shall be construed to limit of abridge the power of the State Government to dispense with or relax the requirement of any provision of this order to such extent and subject to such conditions as the State Government may consider necessary in the public interest.Form A[See Paragraph-4 (1)]Form of Application for LicenceI hereby apply for a licence under the Manipur Cooking Gas (Licensing and Control) Order 1986 and furnish the following particulars in connections; therewith:
