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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(h) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(h)ensure that no damaged, leaky containers or packages of dangerous goods are loaded either in ship or ashore with out the express permission of the competent authority of the port.