Section 35AD(2)(c) in The Income Tax Act, 1961

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Union of India - Subsection

Section 35AD(2)(c) in The Income Tax Act, 1961

(c)has made not less than such proportion of its total pipeline capacity as specified by regulations made by the Petroleum and Natural Gas Regulatory Board established under sub-section (1) of section 3 of the Petroleum and Natural Gas Regulatory Board Act, 2006 (19 of 2006) available for use on common carrier basis by any person other than the assessee or an associated person; and

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Union of India - Subsection

Section 35AD(2)(c) in The Income Tax Act, 1961