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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Merchant Shipping (Control of Pollution by Noxious Liquid Substances in Bulk) Rules, 2010

(3)In the event of an accidental discharge of a noxious liquid substance or a mixture containing such a substance or a discharge under the provisions of rule 3, an entry shall be made in the Cargo Record Book stating the circumstances of and the reason for, such discharge.