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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(10) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(10)The competent authority shall direct the handling of marine pollutants and every precaution shall be taken to ensure that such pollutants are not dumped in the marine environment or dumped at sea.