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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1)(e) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(e)the total quantity of oil discharged into the sea does not exceed for tankers delivered on or before 31st December, 1979, as defined in sub-rule (46) of rule lA, 1/15,000 of the total quantity of the particular cargo of which the residue formed a part, and for tankers delivered after 31st December, 1979, as defined in sub-rule (45) of rule IA, 1/30,000 of the total quantity of the particular cargo of which the residue formed a part; and