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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(3)The Central Government shall inform the Organisation of the specific responsibilities and conditions of the authority delegated to such surveyor or authorised person for circulation to the State Parties for the information of their officers.