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[Cites 0, Cited by 0] [Section 13(10)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(10)(iii) in The Petroleum and Natural Gas Regulatory Board (Access Code for Common Carrier or Contract Carrier Natural Gas Pipelines) Regulations, 2008

(iii)The transporter shall make all reasonable efforts for recovering the imbalance and overruns charges referred to in clause (ii) from the shipper within the period it allows shipper to pay its transportation charges.