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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(c) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(c)the adequacy of the reception facilities at the ports or terminals referred to in clauses (a) and (b) of sub-rule (2), for the purpose of this rule, is approved by the Central Government within India or, as the case may be, by the Government of Stale Party within which such ports or terminals are situated;