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[Cites 0, Cited by 0] [Section 13(10)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(10)(vii) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

(vii)The claim under clause (vi) may be submitted annually by the transporter to the Board within 60 days of the end of each financial year with details such as details of amounts incurred by it, its bank account details, Permanent Account Number and detailed rationale of such claim, along with a certificate from a Chartered Accountant certifying such details.