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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in Oil Industry (Development) Rules, 1975

(1)The Board may enter into any contract for the discharge of the duties entrusted to it under the Act:Provided that every agreement or contract for technical collaboration or Consultation services with firms or foreign exchange shall require the previous sanction of the Central Government.