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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(b) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(b)The owner or agent should submit to the competent authority copies of the following well in advance to enable the port to make arrangements to receive this cargo.
(i)For import-