Section 4(4)(a) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

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Union of India - Subsection

Section 4(4)(a) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(a)subject to such conditions as it deems fit, empower the surveyor or, as the case may be the authorised person, referred to in sub-rule (3), to require repairs to a ship and to carry out survey on the request of appropriate authorities of a State Party; and

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Union of India - Subsection

Section 4(4)(a) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010