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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Petroleum and Natural Gas Rules, 1959

(3)The agency may, in order to carry out its functions under these rules, depute any person authorised by it in this behalf to enter into and inspect an oil well or gas well, or any drilled hole or information well in the process of drilling.[32-A Penalties.