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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(4) in The Merchant Shipping Act, 1958

(4)The person making the inspection shall enter a statement of the result of the inspection in the official log book, and shall, if he is not the shipping master, send a report thereof to the shipping master and that report shall be admissible in evidence in any legal proceeding.