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[Cites 0, Cited by 0] [Section 6(C)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(C)(iv) in The Oilfields (Regulation and Development) Amendment Act, 2025

(iv)after clause (g), the following clause shall be inserted, namely:––“(ga) the collection, aggregation, dissemination, use or sharing of the data and samples related to mineral oils with the Central Government or any other party nominated by the Central Government, for the purposes of economic development, academic research and public welfare;”;