Section 1A(36)(d) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

[Cites 0, Cited by 0] [Section 1A(36)] [Section 1A] [Entire Act]

(d)which has undergone a major conversion.-

(i)for which the contract is placed on or after the 6th July, 1993; or

(ii)in the absence of a contract, the construction work of which is begun on or after the 6th January, 1994; or

(iii)which is completed on or after the 6th July, 1996.

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