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

Union of India - Subsection

Section 4(7) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(7)The condition of the ship and its equipment shall be maintained in such manner as to conform to the provisions of the Convention so that the ship shall remain, in all respects, fit to proceed to sea without presenting any unreasonable threat of harm to the marine environment.