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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(e) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(e)be provided with a Manual, approved by the Central Government or by a certifying authority duly authorized, ensuring that no operational mixing of cargo residues and water shall occur and that no cargo residues shall remain in the tank after applying the ventilation procedures prescribed in the Manual,