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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(e) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(e)in the case of ships engaged in voyages to ports or terminals under the jurisdiction of other States Parties, the Central Government communicates to the Organization, for circulation to the State Parties, particulars of the exemption, for their information and appropriate action, if any.