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[Cites 0, Cited by 0] [Section 24(2A)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2A)(v) in Oil Industry (Development) Rules, 1975

(v)if the loss of any property acquired by an oil industrial concern with the assistance of the Board is due to fire, flood, earthquake or any other natural cause, it has been ensured that the facts were promptly reported, and proved to the entire satisfaction of the Board that the circumstances aforesaid were beyond the control of the said oil industrial concern:-