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Union of India - Section

Section 5 in Recycling of Ships Act, 2019

5. Non-application of provisions of this Chapter.

- Nothing contained in this Chapter shall apply to-
(a)any warship, naval auxiliary, or other ships owned or operated by the Government and used for Government non-commercial purpose;
(b)ships of less than five hundred gross tonnage:
Provided that the Central Government may notify appropriate measures, not impairing operations or operational capabilities of such ships to ensure, as far as practicable, that such ships act in a manner consistent with the provisions of this Act.