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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(c) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(c)require the person for the time being having command or charge of mine or such vessel to produce any licence, permit, log book or other document relating, to the vessel or mine and examine or take copies of such licence, permit, log book or other document, as the case may be, for ascertaining the requirements of sub-section (1).