Section 26(1)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

(a)every oil tanker of one hundred and fifty gross tonnage and above delivered after 31st December, 1979, as defined in sub-rule (45) of rule IA; and

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