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Mad. HC: Transport Commissioner Cannot Be Appellate Authority Under Petroleum Rules 2002 - (22 Dec 2023)

CIVIL

Madras High Court while observing that the Transport Commissioner is not a superior to District Authority, has held that as per the Petroleum Rules 2002, the Appellate Authority ought to have been the immediate superior authority to any District Authorities.

Tags : MADRAS HIGH COURT   TRANSPORT COMMISSIONER   APPELLATE AUTHORITY  

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