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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Recycling of Ships Act, 2019

(1)No ship shall instal or use such prohibited hazardous materials as may be notified by the Central Government:Provided that the Central Government may, by notification and for the reasons specified therein, exempt certain class or category of ships from the provisions of sub-section (1).