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Section 12 — Relaxation of rules in special cases.

The Oilfields (Regulation and Development) Act, 1948
The Central Government may, if satisfied that it is in the public interest so to do, authorise in any case the granting of any 1 [petroleum lease], or the working of any 2 [oilfield] on terms and conditions different from those laid down in the rules made under sections 5 and 6.
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