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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(6)Repairs to the damaged cases or receptacle of dangerous goods or repackaging their contents shall be carried out under the supervision of the competent authority, subject to special restrictions as applicable to individual classes of dangerous goods.