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[Cites 0, Cited by 0] [Section 13(10)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(10)(x) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

(x)The Board may issue such interim order as it thinks fit, either on the application of the transporter or on its own, to remove any difficulty in implementing the provisions of clause (ix) where the accumulations are invested by the transporter in deposits maturing beyond thirty days from the commencement of the Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Amendment Regulations, 2019.]