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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(c)is approved by the Central Government, when being used for the purpose of combating specific pollution incidents in order to minimize the damage from pollution: