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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(b) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

(b)from time to time thereafter provide to each other party reasonable details of the following, namely-
(i)developments in the matters notified under clause (a);
(ii)the steps being taken by the affected party to overcome the force majeure occurrence or its effects and to resume performance of its relevant obligations.