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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Madras Port Petroleum Rules, 1963

(4)A bulk oil vessel, while discharging non-dangerous petroleum, may be permitted simultaneously to load and unload general cargo. A bulk oil vessel, when carrying, but not while discharging or loading dangerous petroleum, may load or unload general cargo.