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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in The Petroleum and Natural Gas Regulatory Board (Appointment of Consultants) Regulations, 2007

(5)The Board may reject all proposals if they are found to be unresponsive or unsuitable either because they represent major deficiencies in complying with the TOR or they involve costs, which are substantively higher than the original, cost estimates.