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

Union of India - Subsection

Section 0(84) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007

84.0They shall submit to the competent Authority copies of the hazardous cargo manifest together with the copies of the BARC instructions sufficiently in advance to enable the Port to make arrangements to receive this cargo.