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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010

(2)Nothing in these rules shall be construed as to limit the rights and obligations of the Central Government carrying out control over operational requirements specifically provided for in the Convention.