Offshore Areas Mineral (Development and Regulation) Act, 2002

अपतट क्षेत्र खनिज (विकास और विनियमन) अधिनियम, 2003

An Act to provide for development and regulation of mineral resources in the territorial waters, continental shelf, exclusive economic zone and other maritime zones of India and to provide for matters connected therewith or incidental thereto.

Act number

Act 17 of 2003

Year

2003

Enacted on

30-01-2003

In force from

15-01-2010

Jurisdiction

Central Act (India)

Subjects

Mines And Minerals

Read the full text of Offshore Areas Mineral (Development and Regulation) Act, 2002 section by section on LawLens.

Official source: India Code