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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Merchant Shipping (Prevention of Pollution by Harmful Substances Carried by Sea in Packaged Form) Rules, 2010

(d)"harmful substances" shall have the meaning assigned to it in the Explanation to Section 356-E and includes substances which are identified as marine pollutants in the IMDG Code on the basis of the criteria specified in the Schedule;