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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(c) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010

(c)in case based on the examination of the comments received the Board is of the view that instead of a dedicated pipeline petroleum and petroleum products pipeline would better serve the public purpose the Board shall advise the entity appropriately within sixty days of the receipt of the information from the entity;