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[Cites 0, Cited by 0] [Section 356C] [Entire Act]

Union of India - Subsection

Section 356C(1) in The Merchant Shipping (Amendment) Act, 2003

(1)No Indian oil tanker or other Indian ship shall proceed to sea unless there is in force, in respect of that ship, a certificate issued by the Central Government, to be called an international oil pollution prevention certificate, in such form, for such duration and subject to such conditions as may be prescribed.