Section 1A(1)(e) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

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

(e)"Category X, Y or Z" means the categories specified in clauses (a), (b) and (c) respectively of rule 6;

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