Section 4(4)(a) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

(a)the design, construction and equipment of the ship are approved by the Central Government, having regard to the service for which it is intended;

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