Section 13(1)(c) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

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Union of India - Subsection

Section 13(1)(c) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(c)submits a work programme for the systematic development of the mineral deposits of the area applied for, prepared in such manner and supported by such data as may be prescribed and obtained through exploration operation, setting forth the activities proposed to be carried out during the period of the lease including the resources assessment of the area, the intended schedule of commercial production, methods and technologies to be used for commercial production and processing,

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Union of India - Subsection

Section 13(1)(c) in The Offshore Areas Mineral (Development And Regulation) Act, 2002