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 36] [Entire Act] Union of India - Subsection Section 36(b) in The Merchant Shipping (Crew Accommodation) Rules, 1960 (b)in pursuance of clause (f) of rule 35, if the Central Government is satisfied that the inspection was made in consequence of an unjustified complaint.
