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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Petroleum And Natural Gas Regulatory Board Act, 2006

(4)The Board may, by order, suspend or cancel a certificate of registration granted under sub-section (3) in such manner as may be determined by regulations:Provided that no order under this sub-section shall be made unless the entity concerned has been given a reasonable opportunity of being heard.