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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(4)Only the institutional Consultants with their registered office in India would be eligible for applying in response to the EOL. In case international Consultants, who do not have their offices in India, are to be also considered in any particular case, approval of the Board would be required before issuing the EOI.