The Petroleum and Natural Gas Regulatory Board Act, 2006
53. Furnishing of returns, etc., to Central Government.-
The Board shall furnish to the Central Government at such time and in such form and manner as may be prescribed or as the Central Government may direct, such returns and statements and such particulars in regard to any matter in connection with proposed or existing activities under this Act, as the Central Government may, from time to time, require.
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