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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6)(iv) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Natural Gas Pipelines) Regulations, 2008

(iv)entity has an adequate number of technically qualified personnel with experience in construction, pre-commissioning and commissioning of hydrocarbon pipelines and also has a credible plan to Independently undertake and execute the natural gas pipeline project on a standalone basis.