Section 16(4)(e) in The Petroleum Rules, 2002

[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

(e)copies of clearances obtained from the following authorities:-

(i)Ministry of Shipping or State Maritime Board, as the case may be,

(ii)Ministry of Environment and Forests or State Pollution Control Board, as the case may be, and

(iii)Commissioner of Customs.

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