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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010

(3)The method of marking correct technical name and of affixing labels on packages containing harmful substances shall be such that information written on packages shall remain identifiable even after at least three months of immersion in the sea.