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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 122(iii) in The Andaman and Nicobar Islands Port Rules, 2004

(iii)No repair to any part of fitting of a petroleum tanker shall be carried out in the dry dock, or in wet dock unless such part or fitting has been examined by the competent authority, and certified by him in writing to be free from petroleum vapour or petroleum.