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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(c) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(c)The Bulk Chemical Code as referred to in paragraph 1.7.3 of that Code for-
(i)ships for which the building contract is placed before 2nd November, 1973 and which are engaged on voyages to ports or terminals under the jurisdiction of other States Parties; and,
(ii)ships constructed before 1st July, 1983, which are solely engaged on, voyages between ports or terminals within the State the flag of which the ship is entitled to fly.