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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Petroleum and Natural Gas Rules, 1959

(4)[ Where the Central Government has entered into an agreement with the licensee, license and the lease, as the case may be, shall automatically stand cancelled upon the expiry or termination of such contract.] [ Inserted by G.S.R. 295(E), dated 1.4.2003.]