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Union of India - Section

Section 17 in The Oil And Natural Gas Commission Act, 1959

17. Vesting of property in the Commission.

All property acquired and all works constructed or under construction by or on behalf of the Central Government for the purposes of the existing Organisation up to the date of establishment,of the Commission shall, on such date, vest in the Commission and all income derived and all expenditure incurred in this behalf shall be brought into the books of the Commission.