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

Union of India - Subsection

Section 6(2) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(2)The Central Government shall establish appropriate measures for ships which are not subject to the provisions of sub-rule (1) in order to ensure that the provisions of these rule are complied with