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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in Recycling of Ships Act, 2019

(2)The National Authority may dismiss, exclude or detain the ship from its ports or within Indian waters in case of,-
(a)failure to carry a valid certificate on inventory of hazardous materials or a valid ready for recycling certificate or both, as applicable; or
(b)non-compliance with the control measures for hazardous materials notified by the Central Government.