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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(1)This rule shall apply to all ships with an aggregate oil fuel capacity of 600 m' and above which are delivered on or after 1st August, 2010, as defined in sub-rule (47) of rule 1A.