Section 12(1)(e) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

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Union of India - Subsection

Section 12(1)(e) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(e)has fulfilled, to the satisfaction of administering authority, all his statutory obligations under any operating right previously—

(i)granted; or

(ii)transferred in the prescribed manner,