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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1) in The Offshore Areas Mineral Concession Rules, 2006

(1)Every holder of a reconnaissance perm or an exploration licence or a production lease shall comply with all international conventions and treaties to which the Central Government is a party and the laws and customs governing the High Seas including those relevant to environmental protection, pollution control including hazardous wastes: