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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(d) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(d)Whoever ships, transports, offers for sale, sells, purchases, imports, exports, or has custody, control or possession of, any mineral recovered, processed or retained in violation of this Act or any rule made thereunder shall be punished with imprisonment which may extend to three years, or with fine which may extend to three years, or with fine which may extend to fifty lakh rupees, or with both.