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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(b)the discharge of sewage results from damage to the ship or its equipment provided all reasonable precautions have been taken before and after the occurrence of such damage for the purpose of preventing or minimizing the discharge.