Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(i) in The Oilfields (Regulation And Development) Act, 1948

(i)[ the collection of royalties, and the levy and collection of fees or taxes in respect of mineral oils mined, quarried, excavated or collected;] [ Substituted by Act 39 of 1969, Section 2, for Clause (i) (w.r.e.f. 1.1.1968).]