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[Cites 0, Cited by 5] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(m) in The Petroleum And Natural Gas Regulatory Board Act, 2006

(m)"contract carrier" means such pipelines for transportation of petroleum, petroleum products and natural gas by more than one entity pursuant to firm contracts for at least one year as may be declared or authorised by the Board from time to time under sub--section (3) of section 20;