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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010

(d)"capacity assessment group" means a group comprising representatives of two transporters other than the entity of which the pipeline system capacity is to be certified and a representative of the Board, as decided by the Board on case to case basis or any agency or entity or authorized person or any approved third party authorized by the Board for determining the capacity of the petroleum, petroleum products and natural gas pipeline;