Section 1A(35)(b) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

[Cites 0, Cited by 0] [Section 1A(35)] [Section 1A] [Entire Act]

(b)in the absence of a building contract, the keel of which is laid or which is at a similar stage of construction before 6th January, 1994; or

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