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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(a)crude oil loading terminals shall have sufficient reception facilities to receive oil and oily mixtures which cannot be discharged in accordance with the provision of sub-rule (1) of rule 34 from all oil tankers on voyages as described in clause (a) of sub-rule (2);