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

Union of India - Subsection

Section 22(3) in The Petroleum And Natural Gas Regulatory Board (Conduct Of Business, Receiving And Investigation Of Complaints) Regulations, 2007

(3)Upon receipt of the petition or complaint, the officer of the Board authorised for the purpose of receiving the petition or complaint, shall acknowledge the receipt by stamping and endorsing the date on which the petition or complaint has been presented and shall issue an acknowledgment with stamp and date to the person filing the petition or complaint. In case the petition or complaint is received by registered post the date on which the petition or complaint is actually received at the office of the Board shall be taken as the date of the presentation of the petition or complaint.