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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008

(i)"fully allocated cost" means the sum of direct costs plus a proportional share of indirect costs derived on the basis of the level of activities carried, out and on consistently applied basis of allocation;