Section 6(3)(a) in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

(a)copies of such documents shall be retained on shore by the owner of the ship or his representative until such harmful substances are unloaded; and

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