Section 5 — Licences, etc., to be deemed to have been granted to Corporation.
The Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993
With effect from the appointed day, all licences, leases, concessions, permits, quotas, benefits, privileges and exemptions granted to the Commission in connection with the affairs of the Commission under any law for the time being in force, shall be deemed to have been granted to the Corporation.Open in Lexace · Ask the AI about this section