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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(2)Where the Central Government allows a fitting, material, appliance or apparatus as an alternative Under Sub-rule (1), it shall communicate to the Organization particulars thereof, for circulation to the State Parties, for their information and appropriate action, if any: