Section 6(1)(iii) in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(iii)processing of past due accounts of the consumer which have been passed on to a debt collection agency;

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