Section 147(3)(iii) in The Petroleum Rules, 2002

[Cites 0, Cited by 0] [Section 147(3)] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(3)(iii) in The Petroleum Rules, 2002

(iii)where any alteration in the licensed premises has been carried out three copies of the properly drawn plan shown in the alteration sanctioned under rule 146 by the licensing authority;

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Union of India - Subsection

Section 147(3)(iii) in The Petroleum Rules, 2002