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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

(4)The transporter may review the CV band for natural gas from time to time taking into account new major source of gas supplies or new consumers:Provided that CV band so updated shall not adversely affect any of the existing shippers:Provided further that transporter shall immediately inform the Board as and when such-up-dation is carried out by the transporter besides putting the same on its web site.