Section 3 — Undertaking of Commission to vest in Corporation.

The Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993
On such date 1 as the Central Government may, by notification in the Official Gazette, appoint, the undertaking of the Commission shall stand transferred to, and vest in, the Corporation.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.