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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(c) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(c)an additional survey, either general or partial, according to the circumstances, shall be conducted after a repair is required under sub-rule (4), or whenever important repairs or renewals are made and such survey shall ensure that necessary repairs or renewals have been effectively made and that the material and workmanship of such repairs or renewals are in all respect satisfactory and the ship complies with the requirements of these rules in all respect.