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Union of India - Section

Section 1623 in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

1623.

Ministry of Shipping (Inland Waterways Authorits of India), Noti., dated 30th November, 2004.- In exercise of the powers conferred by Section 35 of the Inland Waterways Authority of India Act, 1985 (85 of 1985), the Inland Waterways Authority of India, with the prior approval of the Central Govemment, hereby makes the following regulations for ensuring safety of navigation and shipping on the national iaterways, namely: