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

Union of India - Subsection

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

(c)If the permittee or licensee or lessee does not promptly comply with an emergency order or direction relating to the marine environment arising out of the activities in the area, the administrative authority shall take by itself or through arrangement with others on his behalf such practical measures as are necessary to prevent contain and minimize any such serious harm to the marine environment.