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

Union of India - Subsection

Section 5(C)(iii) in The Oilfields (Regulation and Development) Amendment Act, 2025

(iii)for clause (c), the following clauses shall be substituted, namely:––“(c) the maximum or minimum area of the petroleum leases; (ca) the period for which any petroleum lease may be granted or extended or renewed;(cb) the terms on which petroleum leases may be merged or combined;”;