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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5) in The Petroleum and Natural Gas Rules, 1959

(5)[ The licensee or lessee after determination, cancellation or relinquishment of his license or lease shall immediately remove and dispose of any petroleum, all stores, equipment, tools, machinery from such area.] [ Substituted by G.S.R. 813(E), dated 16.12.2004.]