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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(i) in The Offshore Areas Mineral Concession Rules, 2006

(i)the lessee shall comply with the directions issued by Central Government or administering authority for conservation and systematic development of Offshore minerals, prevention of pollution, protection of marine environment and prevention of coastal erosion or prevention of danger of life and property including marine life;