Section 6(2)(i) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(i) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001

(i)be valid for a period of two years in case of "Good" and "Satisfactory" rating and one year in case of other ratings from the date of its issue, and

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Union of India - Subsection

Section 6(2)(i) in The Liquefied Petroleum Gas (Regulation Of Use In Motor Vehicles) Order, 2001