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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(c) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010

(c)The entity, after declaring the pipeline capacity and section wise capacities by the Board, shall publish the same in line with the provisions of the relevant regulations on the Access Code for such pipeline as and when notified, on their website.