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[Cites 0, Cited by 0] [Section 40(11)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(11)(d) in The Offshore Areas Mineral Concession Rules, 2006

(d)The permittee or licensee or lessee shall provide the administrative authority with a guarantee of its financial and technical capabilities to comply promptly with emergency order or direction.