Section 356D(2) in The Merchant Shipping (Amendment) Act, 2003
(2)The Central Government may request the Government of a country to which the Convention applies, to issue any international pollution prevention certificate in accordance with the Convention in respect of a ship and the certificate issued in pursuance of such a request containing a statement that it has been so issued shall have the same effect as if it had been issued by the Central Government under this Act. Requirement for construction and equipment in ships to prevent pollution.
