Section 2(6)(c) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

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Union of India - Subsection

Section 2(6)(c) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(c)the adequacy of the reception facilities in accordance with the relevant provisions of these rules at such ports and terminals, for the purposes of these rules, is approved by the Governments of the State Parties to the Convention within which such ports or terminal are situated; and

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Union of India - Subsection

Section 2(6)(c) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010