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

Union of India - Subsection

Section 2(1)(ea) in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008

(ea)[ "invoicing entity" means the authorised entity laying, building, operating or expanding natural gas pipeline, where natural gas is evacuated by the shipper at unified exit point, or which is part of national gas grid system; [Inserted by Notification No. F. No. PNGRB/COM/2-NGPL/Tariff (3)/2014 Vol-IV(Part-1) (P-1439), dated 23.11.2020 (w.e.f. 20.11.2008).]