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[Cites 0, Cited by 3] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4) in The Petroleum And Natural Gas Regulatory Board Act, 2006

(4)Subject to the provisions of this Act and consistent with the norms and policy guidelines laid down by the Central Government, the Board may either reject or accept an application made to it, subject to such amendments or conditions, if any, as it may think fit.