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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7) in The Petroleum and Natural Gas Rules, 1959

(7)The net proceeds of such sale shall be held by the Central Government, or the State Government, as the case may be, until applied for and obtained by the licensee or the lessee.] [Substituted by G.S.R. 295(E), dated 1.4.2003. ]