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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(3)The master of a ship certified to carry noxious liquid substances in bulk shall ensure that the provisions of rule 13 and of this rule have been complied with and that the Cargo Record Book is completed in accordance with rule 15 whenever operations as referred to in that rule take place.