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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(c) in The Offshore Areas Mineral Concession Rules, 2006

(c)the lessee shall pay, for every year, such yearly fixed rent at the rates specified in the Second Schedule to the Act and if the lease permits the working of more than one mineral in the same area the administering authority shall not charge separate fixed rent in respect of each mineral: