Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2A] [Entire Act]

Union of India - Subsection

Section 2A(1) in The Port Rules for the Port Of Visakhapatnam

(1)Subject to the provisions of the Indian Ports Act, 1908 and the instructions below, Pilotage is compulsory except for those vessels specifically exempted in writing by the Conservator or some officer empowered by him to give such authority.