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

Union of India - Subsection

Section 5(4) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(4)No operating right shall be granted or renewed otherwise than in accordance with the provisions of this Act and the rules made thereunder and any reconnaissance permit, exploration licence or production lease granted, renewed or acquired in contravention of the provisions of this Act or any rules made thereunder, shall be void.