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[Cites 0, Cited by 0] [Section 217(2)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2)(e) in The Merchant Shipping (Shipping Office Forms) Rules, 1963

(e)S. 217 - Fine which may extend to one-hundred rupees.
(ii)If any person willfully destroys or mutilates or renders illegible any entry in any official log book or willfully makes or procures to be made or assists in making a false or fraudulent entry in or omissions from an official log book, he shall be liable to imprisonment which may extend to one year.