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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007

(2)The Board may, for reasons to be recorded, treat the proceedings as abated in case the Board so directs and dispense with the need to bring the successors-in-interest, etc., on the record of the case.