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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(5) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008

(5)In the event of any incident which in the opinion of the competent authority affects the integrity of installation, the validity of such certificate shall be reviewed and the competent authority, if it is of the opinion that it needs a fresh verification, the operator shall conduct such verification.