Section 11(2)(c) in The Petroleum and Natural Gas Regulatory Board (Code of Practice for Quality of Service for City or Local Natural Gas Distribution Networks) Regulations, 2010

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(c)the entity shall also nominate, an Ombudsman, who is not an employee of the entity, with the prior approval of the Board;

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