Legal Document View

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
[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(a) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(a)the procedure to be followed by the Master or other, persons having charge of the ship to report an oil pollution incident as required by the Convention;