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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(n) in Recycling of Ships Act, 2019

(n)the requirements relating to removal and management of hazardous materials and basic infrastructure to be complied with by the Ship Recycler under clause (b) of section 21;