Section 4(2)(c) 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 4(2)] [Section 4] [Entire Act]

(c)that there is no preferential access allowed by the entity to itself or to its affiliate for the regulated activity; and

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