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

Union of India - Subsection

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

(b)notify the International Maritime Organisation of the specific responsibilities and conditions of authority so given to the surveyor or the authorised person, for circulation to the State Parties, for the information of their officers.