Section 23(1)(b) in THE INDIAN ANTARCTIC ACT, 2022

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Union of India - Subsection

Section 23(1)(b) in THE INDIAN ANTARCTIC ACT, 2022

(b)ten members not below the rank of Joint Secretary, ex officio, to be nominated by the Central Government, from any of the Ministries or Departments or organisations of the Central Government dealing with,—

(i)Defence;

(ii)External Affairs;

(iii)Finance;

(iv)Fisheries;

(v)Legal Affairs;

(vi)Science and Technology;

(vii)Shipping;

(viii)Tourism;

(ix)Environment;

(x)Communication;

(xi)Space;

(xii)National Centre for Polar and Ocean Research; and

(xiii)National Security Council Secretariat;

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Union of India - Subsection

Section 23(1)(b) in THE INDIAN ANTARCTIC ACT, 2022