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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010

(3)In case a dedicated pipeline is converted into petroleum and petroleum products pipeline under sub-regulations (1) or (2) the provisions under the sub-regulation (9) of regulation 18 shall apply to such pipeline.