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The Recycling of Ships Act, 2019 Chapter III Requirements for Ships 5. Non-application of provisions of this Chapter.- Nothing contained in this Chapter shall apply to- (a) any warship, naval auxiliary, or other ships owned or operated by the Government and used for Government non-commercial purpose; (b) ships of less than five hundred gross tonnage: Provided that the Central Government may notify appropriate measures, not impairing operations or operational capabilities of such ships to ensure, as far as practicable, that such ships act in a manner consistent with the provisions of this Act.    |
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