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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1)(a) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(a)to respective Governmental Authorities (e.g. Inspectorate Dock Safety, Chief Controller of Explosives, Pollution Control Board, officer in-charge of the nearest Police Station etc.)