Section 2 — [Omitted.].

The Oilfields (Regulation and Development) Act, 1948
[Declaration as to expediency of control by Central Government.] mitted by the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957), s. 32 and the Third Schedule (w.e.f. 1-6-1958).]
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.