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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(b) in The Offshore Areas Mineral Concession Rules, 2006

(b)any quantity of such minerals not exceeding the limits specified in column (4) of the Schedule on payment of royalty for the time being specified in the First Schedule to the Act in respect to those minerals: