Section 23(2)(b) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

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Union of India - Subsection

Section 23(2)(b) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(b)fails to afford reasonable facilities to the authorised officer referred to in section 22 or his assistant to board the vessel or enter the mine or to provide for adequate security to such officer or assistant at the time of entry into the vessel or mine or when they are on board such vessel or mine; or

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Union of India - Subsection

Section 23(2)(b) in The Offshore Areas Mineral (Development And Regulation) Act, 2002