Section 13(6) in The Offshore Areas Mineral (Developnent And Regulation) Amendment Act, 2023
(6)The provisions of this section shall not apply to—(a)the areas covered under section 8; and(b)the minerals specified in Part B of the First Schedule to the Mines and Minerals (Development and Regulation) Act, 1957, where the grade of atomic mineral is equal to or greater than such threshold value, as the Central Government may, by notification in the Official Gazette, specify.".11.After section 13 of the principal Act,the following sections shall be inserted,namely:—"13A.
