Section 3(qq) in The Petroleum and Natural Gas Rules, 1959
(qq)[ "territorial waters" shall have the same meaning as assigned to it in the Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 as amended from time to time;] [ Substituted by G.S.R. 295(E), dated 1.4.2003 (w.e.f. 1.4.2003).]
