Legal Document View

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
[Cites 0, Cited by 0] [Section 356H(1)] [Section 356H] [Entire Act]

Union of India - Subsection

Section 356H(1)(a) in The Merchant Shipping (Amendment) Act, 2003

(a)detain the oil tanker or other ship until the causes of such contravention are removed to the satisfaction of the Director- General or the officer authorised by him; and