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

Union of India - Subsection

Section 6(3) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(3)A Certificate so issued under sub-rule (1) shall contain a statement to the effect that it has been issued at the request of the Central Government and it shall have the same force and receive the same recognition as the certificate issued under rule 5.