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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(a)the discharge of sewage from a ship is necessary for the purpose of securing the safety of the ship and those on board, or for saving life at sea; or