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 38(3)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3)(e) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(e)all facilities provided in ports and terminals under these rules shall be sufficient to receive oily bilge waters and other residues which cannot be discharged in accordance with rule 15;