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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(e) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(e)an additional survey, either general or partial, according to the circumstances shall be made after a repair resulting from investigations prescribed in sub-rule (9) or whenever important repairs or renewals are made and such survey shall be such as to ensure that necessary repairs or renewals have' been effectively made, that the material and workmanship of such repairs or renewals are in all respects satisfactory and that the ship complies in all respects with the requirements of these rules.