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

Union of India - Subsection

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

(iii)with the written approval of the administering authority, the licensee may carry away quantities of minerals in excess of the limits specified in the Schedule, on payment of royalty for the time being specified in the First Schedule to the Act, for chemical, metallurgical, ore-dressing and other test purposes;