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Union of India - Section

Section 215 in The Merchant Shipping Act, 1958

215. Offences in respect of official logs. -

(1)An official log book shall be kept in the manner required by this Act, and an entry directed by this Act to be made therein shall be made at the time and in the manner directed by this Act.
(2)No person shall make or procure to be made or assist in making any entry in any official log book in respect of any occurrence happening previously to the arrival of the ship at her final port of discharge more than twenty-four hours after such arrival.