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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(h) 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

(h)assessment of the financial position of the entity in timely and adequately meeting the financial commitments in developing the CGD network project as appraised by a financial institution and an examination of the audited books of accounts of the entity;