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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010

(4)All oil tankers of five thousand tonnes deadweight or more shall have prompt access to computerized shore-based damage stability and residual structural strength calculation programmes.Chapter - VI Reception Facilities