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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(d) in The Merchant Shipping (Equivalent Arrangements For Carriage Of Grain) Order, 1977

(d)A ship without such a document of authorisation shall not load grain until the master demonstrates to the satisfaction of the Central Government or the Government of the port of loading on behalf of the Central Government that the ship in its proposed loaded condition will comply with the requirements of this Appendix.