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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(1)Master of the ship shall whenever dangerous goods are loaded or discharged depute a responsible person to personally supervise the operations. Such officer shall take all precautions as are necessary under the IMDG Code and these regulations.