Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 3 in The Merchant Shipping (Amendment) Act, 2003 3. Amendment of section 356-I.- In section 356-I of the principal Act, for the words" oil reception facilities", wherever they occur, the words" reception facilities" shall be substituted.
