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[Cites 0, Cited by 0] [Section 24(2A)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2A)(vi) in Oil Industry (Development) Rules, 1975

(vi)if the loss is due to any expenditure on all or any of the measures specified in section 6, a detailed investigation has been carried out by the Board to ascertain the causes thereof and to ensure that the loss is not due to lack of proper technical survey in assessing the technical soundness and viability of the measure or any other lapse on the part of the oil industrial concern executing such measure.