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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(i) in The Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for City or Local Natural Gas Distribution Networks) Regulations, 2008

(i)in case of critical activities at Appendix-I, the entity shall be given a single notice by the Board specifying the time limit to remove the specified shortcoming and ensure compliance and if the entity fails to comply within the specified time limit, immediate suspension or termination, as deemed appropriate, of authorization shall be done;