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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(11) in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986

11.2The import cargo documents must be endorsed with a Dangerous Goods stamp by the Operator or the person responsible for preparing the documents before the container is discharged.