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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(1)Every oil tanker of one hundred and fifty gross tonnage and above shall be provided with an Oil Record Book Part II (Cargo/Ballast Operations) which shall, whether as a part of the ship's official logbook or otherwise, be in the form specified in the Form-IV to these rules.