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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(v) in The Petroleum and Natural Gas Regulatory Board (Code of Practice for Quality of Service for City or Local Natural Gas Distribution Networks) Regulations, 2010

(v)in case of non-feasibility of providing connection and non-refund of security deposit within three months, the entity shall pay interest on the security deposit at the prevailing Prime Leading Rate (PLR) notified by the State Bank of India from the date of submission till the date of refund;