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

Union of India - Subsection

Section 2(1) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(1)Unless otherwise expressly provided, all ships certified to carry Noxious Liquid Substances in Bulk shall be under obligation to prevent pollution of sea by noxious liquid substances and for that purpose comply with the provisions of these rules.