Section 5(6)(iv) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008

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Union of India - Subsection

Section 5(6)(iv) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008

(iv)entity has an adequate number of technically qualified personnel with experience in construction, pre-commissioning and Commissioning of [hydrocarbon steel pipeline] [Substituted 'hydrocarbon pipeline' by Notification No. G.S.R. 605(E), dated 19.7.2010 (w.e.f. 19.3.2008)] and also has a credible plan to Independently undertake and execute the CGD project on a standalone basis.

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Union of India - Subsection

Section 5(6)(iv) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand City or Local Natural Gas Distribution Networks) Regulations, 2008