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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(8) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(8)After any survey of the ship under sub-rule (1) has been completed, no change shall be made in the structure, equipment, systems, fittings, arrangements or material covered by such survey, without the sanction of the Central Government except the direct replacement of such equipment and fittings.