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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Petroleum and Natural Gas Regulatory Board (Annual Statement of Accounts and Records) Rules, 2017

(4)The Annual Statement of Accounts duly approved by the Board and after certification by the Comptroller and Auditor General of India or his authorised representative, shall be submitted by the Secretary of the Board to the Central Government on or before 30th April of the following year to which the account relate.