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Section 13A — Validity of leases and licenses.

The Oilfields (Regulation and Development) Act, 1948
1 [ 13A. Validity of leases and licenses. --- All mining leases and licenses granted before commencement of the Oilfields (Regulation and Development) Amendment Act, 2025, shall continue to be valid for their respective tenure subject to the terms and conditions governing the grant of such leases and licenses.]
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