Section 2(d) in The U.P. Kerosene Control Order, 1962
(d)"Licensee" means an agent or [a distributor or a retail dealer] [Substituted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990, for the words 'a retail dealer'.];
