Section 1A(45)(d) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

[Cites 0, Cited by 0] [Section 1A(45)] [Section 1A] [Entire Act]

(d)which has undergone a major conversion -

(i)for which the contract is placed after the 31st December, 1975; or

(ii)in the absence of a contract, the, construction work of which is begun after the 30th June, 1976; or

(iii)which is completed on or before the 31st December, 1979.

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