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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(4)In the event of such discharge of oil or oily mixture as is referred to in rule 4 or in the event of accidental or other exceptional discharge of oil not permitted by that rule, a statement shall be made in the Oil Record Book Part II of the circumstances of, and the reasons for, the discharge.