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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 2 in The Oil And Natural Gas Commission Act, 1959

2. Definitions.

In this Act, unless the context otherwise requires,-
(a)"Chairman" means the chairman of the Commission
(b)"Commission" means the Oil and Natural Gas Commission established under section 3 ;
(c)"existing Organisation" means the body set up in pursuance of the resolution of the Government of India, No. 22/29/55-ONG, dated the 14th August, 1956 ;
(d)"Fund" means the fund referred to in section 19
(e)"member" means a member of the Commission and includes the chairman; (F) "petroleum" has the same meaning as in the Petroleum Act, 1934, and includes natural gas; (30 of 1934).
(g)"prescribed" means prescribed by rules made under this Act.
15th October, 1959, see Notification No. S. O. 2303, dated 14th October., 1959. Gazette of India, Extraordinary, 1059, Pt. 11, Section 3(ii), p. 515.