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The Petroleum and Natural Gas Regulatory Board Act, 2006 Chapter V Settlement of Disputes 24. Board to settle disputes.- 1. Save as otherwise provided for arbitration in the relevant agreements between entities or between an entity or any other person, as the case may be, if any dispute arises, in respect of matters referred to in sub-section (2) among entities or between an entity and any other person, such dispute shall be decided by a Bench consisting of the Member (Legal) and one or more members nominated by the Chairperson: Provided that if the members of the Bench differ on any point or points, they shall state the point or points on which they differ and refer the same to a member other than a member of the Bench for hearing on such point or points and such point or points shall be decided according to the opinion of that member. 2. The Bench constituted under sub-section (1) shall exercise, on and from the appointed day, all such jurisdiction, powers and authority as were exercisable by a civil court on any matter relating to - a. refining, processing, storage, transportation and distribution of petroleum, petroleum products and natural gas by the entities; b. marketing and sale of petroleum, petroleum products and natural gas including the quality of service and security of supply to the consumers by the entities; and c. registration or authorisation issued by the Board under section 15 or section 19. 1. 2. 3. Notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908), the Board shall have the power to decide matters referred to in sub-section (2) on or after the appointed day.    |
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