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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(4)The Central Government shall ensure that all ships entitled to fly its flag shall, before entering the Antarctic area, be fitted with tank or tanks of sufficient capacity on board for the retention of all sludge, dirty ballast, tank washing water and other oily residues and mixtures while operating in that area and have concluded arrangements to discharge such oily residues at a reception facility after leaving that area.