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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Petroleum And Natural Gas Regulatory Board Act, 2006

(3)A person in the service of the Central Government, a State Government or an undertaking, corporation or company owned or controlled by the Central Government or a State Government or from any other non-Governmental or corporate body shall resign or retire from such service before joining as the Chairperson or other member, as the case may be.