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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(1)Every ship of one hundred and fifty gross tonnage and above certified to carry noxious liquid substances in bulk shall carryon board a shipboard marine pollution emergency plan for noxious liquid substances approved by the Central Government.