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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(7) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007

(7)In default of compliance with the requirements of the regulations or directions of the Board as regards the service of notices, summons or processes or the publication thereof, the Board may either dismiss the petition or complaint or give such other or further directions as it thinks fit.