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[Cites 0, Cited by 0] [Section 356B] [Entire Act]

Union of India - Subsection

Section 356B(i) in The Merchant Shipping (Amendment) Act, 2003

(i)" off- shore installation" means an installation, whether mobile or fixed, which is used or is intended to be used for under- water exploration or exploitation of crude oil, petroleum or other similar mineral oils, under lease, licence or any other form of contractual arrangement and includes-