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Union of India - Section

Section 9 in The Merchant Shipping (Equivalent Arrangements For Carriage Of Grain) Order, 1977

9. Application of Parts B and C. - The Central Government may authorize departure from the assumptions contained in Parts B and C in those cases where it considers this to be justified having regard to the provisions for loading or the structured arrangements, provided the stability criteria in Part 4(b) are met. Where such authorisation is granted under this para. all particulars shall be included in the grain loading data.