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Union of India - Section

Section 20 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008

20. Revision and resubmission of application for consent .-In case of changes in the installation or the process, that can have significant impact on the health, safety and environment, subsequent to acceptance of application for consent by the competent authority, the operator shall revise the application for consent and submit it to the competent authority for acceptance.