Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 65] [Entire Act]

Union of India - Section

Section 10 in The Petroleum Act, 1934

10. No license needed by railway administration acting as carrier .-Notwithstanding anything contained in this Chapter, a railway administration as defined in section 3 of the [Indian Railways Act, 1890 (9 of 1890)] need not obtain any license for the import or transport of any petroleum in its possession in its capacity as carrier.