Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(f) in The Offshore Areas Mineral (Development And Regulation) Act, 2002 (f)“holder”, in relation to any operating right, means the lessee, licensee or permittee, as the case may be, in respect of such operating right;
