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[Cites 0, Cited by 0] [Section 352S] [Entire Act]

Union of India - Subsection

Section 352S(3) in The Merchant Shipping (Amendment) Act, 2002

(3)Contributions shall also be payable to the Fund in respect of contributing oil when first received in any installation in India after having been carried by sea and discharged in a port or terminal installation in a country which is not a Fund Conven ion country.