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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(4)If a renewal survey has been completed and a new certificate cannot be issued or placed on board the ship before the expiry date of the existing certificate, the Central Government may endorse the existing certificate and such certificate shall be accepted as valid for a further period of five months from the expiry date.