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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(6)(b) in The Offshore Areas Mineral (Developnent And Regulation) Amendment Act, 2023

(b)the minerals specified in Part B of the First Schedule to the Mines and Minerals (Development and Regulation) Act, 1957, where the grade of atomic mineral is equal to or greater than such threshold value, as the Central Government may, by notification in the Official Gazette, specify.".