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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(a)subject to the exceptions provided for in rule 4, all ballast water, including the clean ballast water, and tank washing residues are retained on board and transmitted to the' reception facilities and appropriate entry in the Oil Record Book Part II referred to in rule 36 is endorsed by the competent Port Sate Authority;