LexSection 19A — Duty of Central Government on mineral conservation and development
The Offshore Areas Mineral (Development and Regulation) Act, 2002
1 [19A. Duty of Central Government on mineral conservation and development.-- The Central Government shall take necessary steps, as may be prescribed, for the conservation and systematic development of minerals in the offshore areas and for the protection of environment by preventing or controlling any pollution which may be caused by exploration or production operations.]Open in Lexace · Ask the AI about this section