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Union of India - Section

Section 38 in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007

38.

The Board may at any time, direct the Secretary or anyone or more officers of the Board or consultants or any other person as the Board considers appropriate to study, investigate or furnish information with respect to any matter within the purview of the Board under the Act.