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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6) in Petroleum and Natural Gas Regulatory Board (Imbalance Management Services) Regulations, 2016

(6)In case a transporter denies a request from the shipper for the imbalance management services referred to in sub-regulation (1), the reasons for denial shall be provided by the transporter to the shipper.