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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 213] [Entire Act] Union of India - Subsection Section 213(3) in The Merchant Shipping (Shipping Office Forms) Rules, 1963 (3)Every entry made in an official log book in the manner provided by this Act shall be admissible in evidence.Entries required to be made in official log books.
