Section 1A(37)(d) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

[Cites 0, Cited by 0] [Section 1A(37)] [Section 1A] [Entire Act]

(d)which has undergone a major conversion .-

(i)for which the contract is placed on or after the 1st February, 1999; or.

(ii)in the absence of a contract, the construction work of which is begun on or after the 1st August, 1999; or

(iii)which is completed on or after the 1st February, 2002.

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