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4[Part XIA Prevention and Containment of Pollution of the sea by oil 5[356A. Application.- (1) Save as otherwise provided, this Part shall apply to- (a) oil tankers of one hundred and fifty tons gross or more, other ships of four hundred tons gross or more and off-shore installations; and (b) incidents of marine casualty or acts relating to such casualty occurring with grave and imminent danger to Indian coast line or related interests from pollution or threat of pollution in the sea by deliberate, negligent or accidental release of oil, ballast water, noxious liquid and other harmful substances into sea including such incidents occurring on the high seas. (2) This Part shall not apply to any war ships or other ships owned or operated by the Government and used for the time being on Government non-commercial service.    |
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