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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Manipur - Subsection

Section 6(5) in The Manipur Cooking Gas (Licensing and Control) Order, 1986

(5)On the cancellation or suspension of a licence, the licensee shall not be entitled to get any supply of cooking gas from any oil company and the licensing authority in consolation with the oil companies shall link the consumers registered with that licensee to one or more other licensees as may be considered convenient.