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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3)(b) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(b)loading ports and terminals referred to in clause (b) of sub-rule (2) shall have sufficient reception facilities to receive oil and oily mixtures which cannot be discharged in accordance with the provisions of sub-rule (1) of rule 34 from oil tankers which load oil other than crude oil in bulk;