The Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act,1993
Act No. 65 of 1993
[4th September, 1993.]
An Act to provide for the transfer and vesting of the undertaking of the Oil and Natural Gas Commission to and in the Oil and Natural Gas Corporation Limited, a company incorporated under the Companies Act, 1956, and for matters connected therewith or incidental thereto and also to repeal the Oil and Natural Gas Commission Act, 1959.
BE it enacted by Parliament in the Forty-fourth Year of the Republic of India as follows:-
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