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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(d) in The Port Rules for the Port Of Visakhapatnam

(d)Suppliers of liquid fuel for bunkering shall be liable for any damage whatsoever caused to cargo or property belonging to or in charge of the Traffic Manager by any leakage of fuel oil due to or arising from negligence or any defect in or failure of apparatus or appliances belonging to the suppliers.