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Specifying Certain Ports Having Oil Reception Facilities For the Purposes of the Act


Specifying Certain Ports Having Oil Reception Facilities For the Purposes of the Act

G.S.R. 1033, dated 10th September, 1074.

Act2455

  1. G.S.R. 1033, dated 10th September, 1074. - In exercise of the powers conferred by sub-section (4) of Section 3561 of the Merchant Shipping Act, 1958 (44 of 1958), the Central Government hereby specifies the ports of Bombay, Madras and Visakhapatnam as ports having oil reception facilities in accordance with the requirements of the International Convention for the Prevention of Pollution of the Sea by Oil, 1954, signed in London on the 12th day of May, 1954, as amended from time to time.

[Min. of Shipping and Transport, No. 19-PGA (170)/73-PT.]

[Gazette of India, 1974, Part II, Section 3 (i), p. 2440.]

 

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