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352R. Power to make rules.- The Central Government may make rules prescribing- (a) the form of certificate to be issued by the Director-General under sub-section (2) of section 352N and the particulars which it may contain; (b) fees which may be charged for issue of certificates under section 352N.] 1[(c) the limits of liability of owner in respect of one or more incident of pollution damage or other requirements having regard to the provisions of the Liability Convention.]    |
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