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

Union of India - Subsection

Section 36(5) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(5)Each operation described in sub-rule (2) of rule 35 shall be fully recorded without delay in the Oil Record Book Part II so that all entries in the book, appropriate to that operation, are completed and the officer or officers in charge of the operations concerned shall sign each completed operation and the master of ship shall sign each completed page.