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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(i)"new ship" means a ship-
(A)for which the building contract is placed, or in the absence of a building contract, the keel of which is laid, or which is at a similar stage of construction, on or after the 27th day of September, 2003; or
(B)the delivery of which is three years or more after the 27th day of September, 2003;