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

Union of India - Subsection

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

(i)an application duly filled in and signed in Form VII, if the license has been granted for transport of petroleum in bulk by road, in Form VIII, if the license has been granted for refueller, in Form IX, if the license is granted to import and store petroleum, and in Form X, if the license is granted to decant kerosene (Petroleum Class B) from mechanically propelled vehicles in containers;