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[Cites 0, Cited by 1] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

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

(b)where two or more applications are received in respect of the same area or substantially the same area, the order of preference shall be as follows, namely:—
(I)preference shall be given to an applicant who requires the mineral for use in an industry either already owned by the applicant or who has taken sufficient steps to set-up such industry: