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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(d) in Recycling of Ships Act, 2019

(d)any warship, naval auxiliary or other ship owned or operated by an Administration and used on Government non-commercial service, and which is destined for recycling in a ship recycling facility operating in or within the territorial jurisdiction of India; and