Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Oil And Natural Gas Commission Act, 1959

(1)Capital of the Commission. All non-recurring expenditure incurred by the Central Government for or in connection with the existing Organisation up to the date of establishment of the Commission and declared to be capital expenditure by that Government, shall be treated as capital expenditure provided by that Government to the commission, and shall be brought into the books of the Commission.