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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(b) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(b)when the Central Government relaxes application of amended rules under clause (a), it shall submit a report giving details of the ship or ships concerned, the cargoes certified to carry, the trade in which each ship is engaged and the justification for such relaxation, to the Organization for circulation to the State Parties for their information and appropriate action, if any, and reflect such relaxation on the Certificate referred to in rules 7 or 9;