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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(7)(e) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(e)In case the selected individual consultants desire to withdraw from the consultancy services, they may do so by giving three months notice. However, the Board reserves the right to terminate or curtail the consultancy period without assigning any reason by giving similar notice of three months.]