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 38(2)] [Section 38] [Entire Act] Union of India - Subsection Section 38(2)(e) in The Merchant Shipping (Prevention of Pollution by Oil from Ships) Rules, 2010 (e)all ports in respect of oily bilge waters and other residues which cannot be discharged in accordance with rule 15; and,