Section 2(1)(g) in The Petroleum and Natural Gas Regulatory Board (Affiliate Code of Conduct for Entities Engaged in Marketing of Natural Gas and Laying, Building, Operating or Expanding Natural Gas Pipeline) Regulations, 2008

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(g)"direct cost" means cost that can reasonably be identified as cost incurred for laying, building, operating or expanding natural gas pipeline;

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