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

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Union of India - Subsection

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

(e)has fulfilled, to the satisfaction of the administering authority, all the statutory obligations under any operating right previously—

(I)granted; or

(II)transferred in the prescribed manner, to him: