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

Union of India - Subsection

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

(l)the lessee shall ensure that all vessels deployed in the area by the lessee or by the contracted companies shall undergo Naval Security Inspection under the aegis of the Flag Officer Commanding-in-Chief of the concerned Naval Command, Flag Officer, Offshore Defence Advisory Group prior to their deployment. A clear one months notice is to be given to facilitate clearance and inspection;