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[Cites 0, Cited by 0] [Section 18(9)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(9)(d) in The Petroleum and Natural Gas Regulatory Board (Authorizing Entities to Lay, Build, Operate or Expand Petroleum and Petroleum Products Pipelines) Regulations, 2010

(d)the entity shall abide by the provisions under the relevant regulations on access code and declaring petroleum and petroleum products pipelines as common carrier or contract carrier;