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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(1)The owner or agent or transporter or Master of dangerous goods and occupiers or custodians of all premises within the port area shall always observe safety precautions specified by the competent authority and prescribed in these regulations and as specified in Schedule-III.