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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(j) in The Offshore Areas Mineral Concession Rules, 2006

(j)the lessee shall conduct all production operations himself. In case equipment or machinery for production operations are deployed by way of contract, only Indian companies should be preferred and if foreign companies are engaged, the work should be carried out under the supervision of Indian representatives of the lessee who shall ensure appropriate security safeguards;