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[Cites 0, Cited by 0] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(3) in The Petroleum Rules, 2002

(3)...........................................................................................Average ............................................................................................ThermometerCorrection No............................................................................................The sample is ........................................................................................... Petroleum and (in the case of petroleum Class B) has a flash point of ..........................................................Testing Officer ..............................Place.............................................Date..................................................FORM VII[See rules 143, 147 and 148]Application for the grant/amendment/renewal/transfer of licence to transport petroleum Class a and Class b in bulk on land by mechanically propelled vehicles(Documents listed below must be submitted with this application)