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

Union of India - Subsection

Section 0(12) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007

12.0Obligation to take precautions.- 12.1 Steamer Agents/Consignors/Consignees of dangerous goods and occupiers of custodians of all premises within the Port areas shall always observe and/or cause to be observed any safety precautions required by the Competent Authority and prescribed in these regulations.