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

Union of India - Subsection

Section 32(2) in The Petroleum and Natural Gas Rules, 1959

(2)It shall be the duty of such agency for the purposes aforesaid to supervise from time to time any oil well or gas well or any drilled hole or information well in the process of drilling and submit its report to the Central Government accordingly.