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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(12) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(12)In approving the design and construction of ships to be built in accordance with this regulation, the Central Government shall have due regard to the general safety aspects, including the need for maintenance and inspection of wing and double bottom tanks or spaces.-