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Union of India - Section

Section 31 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

31. Power to Exempt.

- The Chairperson, on advice of the competent authority, may in exceptional cases exempt conditionally or unconditionally any person or consignment of dangerous goods from all or any of the provisions of these regulations.