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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(4)The owner agent or Master shall report accidents to the competent authority and respective government authority immediately telephonically as well as in prescribed format.