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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(3)If a Certificate is issued for a period of less than five years, the Central Government may extend the validity of the Certificate beyond the expiry date to the maximum period specified in sub-rule (1):Provided that the surveys referred in clause (c) and (d) of sub-rule (1) of rule 6, which are required to be carried out wham a Certificate is issued for a period of five years, shall also be carried out as may be appropriate.