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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(a)all ports and terminals in which crude oil is loaded into oil tankers where such tankers have, immediately prior to arrival, completed a ballast voyage of not more than 72 hours or not more than 1200 nautical miles;