Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4] [Entire Act] Union of India - Subsection Section 4(o) in The Offshore Areas Mineral (Development And Regulation) Act, 2002 (o)“operating right” means the right of holder of a reconnaissance permit, or an exploration licence, or a production lease;
