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Union of India - Section

Section 10 in The Petroleum Concession Rules, 1949

10. Holder of a concession need not renew his certificate .-The expiry of a certificate of approval for petroleum shall not affect the validity of a licence or lease already granted to the holder of such a certificate, or the right of the holder of an exploring licence to apply for or obtain a prospecting licence or mining lease or the right of the holder of a prospecting licence to apply for or obtain a mining lease.