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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(6) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(6)At the request of the ship's master, the Central Government may exempt the ship from the requirements for a pre-wash referred to in the applicable provisions of rule 13, when one of the conditions of clause (d) of rule 13 is met.