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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007

(7)The Chairperson or any Member as the Chairperson may authorise for the purpose shall be entitled to call for the petition or complaint presented by the party and give such directions regarding the presentation and acceptance of the petition or complaint as he considers appropriate.