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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(7)(c) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(c)Without prejudice and in addition to the legal remedies available to the Board, the breach of agreement executed under para (a) by or on behalf of any individual consultant shall be considered a sufficient ground for termination of the engagement made under contract and may further debar such individual consultant from future engagement by the Board.