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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(3)The financial proposals of the pre-qualified Consultants will be opened publicity. The proposed prices shall be read aloud and recorded in a minute of the public opening.