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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(7) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(7)For ships constructed before 1st January, 2007 and certified to carry substances in Category Z, an underwater discharge outlet as required under sub-rule (6) is not mandatory.