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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(5) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(5)The Central Government shall notify the Organization, for transmission to the State Parties concerned, of any case where facilities required under sub-rule (1) or arrangements required under sub-rule (3) are alleged to be inadequate.