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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(c) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(c)a six monthly report on the work done by him stating the number of persons engaged and disclosing in full the geological, geophysical, geochemical, geo-environmental or other valuable data collected by him during the period under report, to the Director-General, Geological Survey of India, Kolkata and the Controller General, Indian Bureau of Mines, Nagpur and the report shall be submitted within three months of the closing of the period to which it relates: