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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(1)Subject to the provisions of rule 3, oil tankers of one hundred and fifty gross tonnage and above shall be equipped with an oil discharge monitoring and control system of a design approved by the 'Central Government which shall be installed in accordance with the provisions of the Convention.