Section 19 in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007
19. [] [Renumbered '20' by Notification No. F.No. S-Admn/II/XI/2012, dated 10.4.2012 (w.e.f. 30.11.2007).] General power to amend.
- The Board may at any time and on such terms as it may think fit amend any provisions of these regulations for the purpose of meeting the objectives with which these Regulations have been framed.
