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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(iv) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(iv)nature, quality and quantum of data submitted along with the programme of exploration;
(II)in case of other applicants, not covered under sub-clause (I), the administering authority may grant licence based on a comparative evaluation of matters stated in items (i) to (iv) of the proviso to sub-clause (I).