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

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

(i)in clause (d),––

(a)for the words “oil wells”, the words “mineral oil wells and decommissioning and site restoration activities” shall be substituted;

(b)for the word “oil”, the words “mineral oils” shall be substituted;