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[Cites 0, Cited by 0] [Section 356P(1)] [Section 356P] [Entire Act]

Union of India - Subsection

Section 356P(1)(c) in The Merchant Shipping Act, 1958

(c)ships that enter a port, shipyard, or offshore terminal or place in India or within the territorial waters of India or any marine areas adjacent thereto over which India has, or may hereafter have, exclusive jurisdiction in regard to control of pollution under the Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 or any other law for the time being in force.