Section 3(1)(a) in The Port Of New Mangalore Rules, 1976

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(a) in The Port Of New Mangalore Rules, 1976

(a)When a vessel is expected to arrive, her agents, shall at least forty-eight hours before the expected time of arrival, send a notice to the Traffic Manager with a copy to the Deputy Conservator in the form specified by the Deputy Conservator.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(a) in The Port Of New Mangalore Rules, 1976