Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] Union of India - Subsection Section 2(1)(e) in Petroleum and Natural Gas Regulatory Board (Imbalance Management Services) Regulations, 2016 (e)"shipper" means a consumer, a marketer or any entity which utilizes the capacity in the natural gas pipeline;