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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(d) in The Merchant Shipping (Prevention of Pollution by Sewage from Ships) Rules, 2010

(d)existing ships of less than four hundred gross tonnage which are certified to carry more than fifteen persons, five years after the date of 27th day of September, 2003.