Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 148] [Entire Act] Union of India - Subsection Section 148(2) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008 (2)With regard to subsea completed wells the well integrity shall be ensured if the wells are planned to be temporarily abandoned.
