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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(2)Evaluation of the hazards - The shipper or consignee shall be advised to apply to the Directorate General of Shipping, Government of India for the evaluation of the hazards of the harmful substances under the provisions of Merchant Shipping (Dangerous Goods) Rules, if not notified by International Maritime Organisation, London.