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[Cites 0, Cited by 0] [Section 186] [Entire Act]

Union of India - Subsection

Section 186(3) in The Petroleum Rules, 2002

(3)In the case of petroleum imported into India the bottles containing the samples shall, after being sealed, be labelled with the name of the consignee, particulars of the ship or vehicle by which it is imported and such other distinguishing marks as may be necessary.