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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Merchant shipping (Prevention of Pollution of the Sea by Oil) Rules, 1974.

(2)Subject to the provisions of section 356D of the Act, no Indian ship to which these rules apply shall discharge any oil or oily mixture any where within fifty miles from the nearest land or, as the case may be, within the extended prohibited zones referred to in sub-rule (2) of rule 4.