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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in Petroleum and Natural Gas Regulatory Board (Imbalance Management Services) Regulations, 2016

(f)"transporter" means an entity authorized by the Board or authorized by the Central Government for laying, building, operating or expanding a natural gas pipeline.