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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(c) in Recycling of Ships Act, 2019

(c)ships, other than those referred to in clauses (a) and (b), that enter a port, shipyard or off-shore terminal or a place in India or within the Exclusive Economic Zone or territorial waters of India or any marine areas adjacent thereto over which India has, or may have, exclusive jurisdiction with respect to control of pollution under the provisions of the Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 (80 of 1976), or any other law for the time being in force;