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

Union of India - Subsection

Section 2(1)(da) in Petroleum and Natural Gas Regulatory Board (Determination of Natural Gas Pipeline Tariff) Regulations, 2008

(da)[ "Imbalance Management Services" shall have the same meaning as assigned to it in the Petroleum and Natural Gas Regulatory Board (Imbalance Management Services) Regulations, 2016;] [Inserted by Notification No. F. No. PNGRB/COM/2-NGPL/Tariff (3)/2014 Vol-IV(Part-1) (P-1439), dated 23.11.2020 (w.e.f. 20.11.2008).]