Section 41 — Control by Central Government.

The Indian Institute of Petroleum and Energy Act, 2017
The Institute shall carry out such directions as may be issued to it from time to time by the Central Government for the efficient administration of this Act.

Official Hindi (PDF) ↗

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.