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[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7)(ii) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(ii)“warrant” means a warrant issued by the Judicial Magistrate or the Metropolitan Magistrate, as the case may be, within whose jurisdiction the place, where the warrant is to be executed, is situated.