Section 1A(47)(d) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

[Cites 0, Cited by 0] [Section 1A(47)] [Section 1A] [Entire Act]

(d)which have undergone a major conversion-

(i)for which the contract is placed after-the 1st August; 2007; or

(ii)in the absence of contract, the construction work of which is begun after the 1st February, 2008; or

(iii)which is completed after the 1st August, 2010.

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