Section 152(2)(b) in The Petroleum Rules, 2002

[Cites 0, Cited by 0] [Section 152(2)] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(2)(b) in The Petroleum Rules, 2002

(b)where the license is suspended or cancelled by the Central Government, if that Government considers that in the public interest or in the interest of the security of the State, such opportunity should not be given.

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Union of India - Subsection

Section 152(2)(b) in The Petroleum Rules, 2002