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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in The Petroleum and Natural Gas Regulatory Board (Determining Capacity of Petroleum, Petroleum Products and Natural Gas Pipeline) Regulations, 2010

(a)entity having dedicated pipeline to transport petroleum, petroleum products and natural gas to a specific customer and which is not for resale before the appointed day shall submit details of the pipeline capacity as determined based on the provisions of these regulations to the Board within thirty days of notification of these regulations;