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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(c) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(c)At any given point of time no consultancy firm shall be awarded more than two assignments. In case any particular consultancy firm is L1 in more than two consultancy assignments in any sector/area, then the decision of the Board shall be final for awarding any two assignments to that particular firm. No representation or communication shall be entertained in that respect by the Board from any of the consultancy firm.