Section 1837 in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010
1837.
Notification No. G.S.R. 14(E), dated January 7, 2010. - In exercise of the powers conferred by Section 356-E, clause (ee) of Section 356-0 and Section 457 of the Merchant Shipping Act, 1958 (44 of 19,58), the Central Government hereby makes the following rules, namely :-
