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

Union of India - Subsection

Section 36(9) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(9)For oil tankers should be one hundred and fifty gross tonnage operating in accordance with sub-rule (6) of rule 34, an appropriate Oil Record Book shall be developed by the Central Government.Chapter - V Prevention of Pollution Arising from an Oil Pollution Incident