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

Union of India - Subsection

Section 4(3) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(3)The surveys of ships for the purposes of enforcement of the provisions of these rules shall be carried out by a surveyor appointed under section 9, or a person authorised under sub-section (1) of Section 356G by the Central Government.