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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(c) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(c)in tankers not exceeding 150m in length, anywhere in the ship's length between adjacent transverse bulkheads with the exception of the machinery space and for tankers of 100 m or less in length where all requirements of sub-rule (3) cannot be fulfilled without materially impairing the operational qualities of the ship, the Central Government may allow relaxations from these requirements: