Section 2(1)(g) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008

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Union of India - Subsection

Section 2(1)(g) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008

(g)"development of a CGD network" means laying, building, operating or expanding a city or local natural gas distribution network:

(ga)[ "Force Majeure" shall mean and be limited to [Inserted by Notification No. F.No.PNGRB/Auth./CGD/Amd/2018, dated 6.4.2018 (w.e.f. 19.3.2008).]

(i)war / hostilities;

(ii)major riots or civil commotion;

(iii)earthquake, flood, tempest, lightening or other natural physical disasters;

(iv)restrictions imposed by Central Government or State Governments, that have arisen after last date of submission of bid, which prevents or delays the execution of obligations under these Regulations

(gb)[ ***]]

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Union of India - Subsection

Section 2(1)(g) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008