Section 2(1)(e) 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 2(1)] [Section 2] [Entire Act]

(e)"capital cost" means cost in respect of creation of a fixed asset;

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