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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008

(2)The licensee, the lessee, or as the case may be, the operator shall be responsible for taking necessary measures by the contractors or service providers engaged by him to correct any shortcomings in respect of management of health, safety and environment in accordance with these rules.