Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(8) in Petroleum and Natural Gas Regulatory Board (Imbalance Management Services) Regulations, 2016

(8)The Board may permit a transporter to undertake projects for other imbalance management services (besides deferred delivery services) from time to time on a pilot basis with a view to include such imbalance management services in the regulations on such terms and conditions as may be decided by the Board.