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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(5)The preventive measures as may be directed by the competent authority shall be followed, if any case or receptacle of dangerous goods is damaged or starts leaking daring handling in the port area.