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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(a)an initial survey shall be conducted before the ship is put in service or before the Certificate required under rule 9 is issued for the first time and such survey shall include a complete survey of its structure, equipment, systems, fittings, arrangements and material so as to ensure that they fully comply with the requirements of these rules;