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 255(5)] [Section 255] [Entire Act]

Union of India - Subsection

Section 255(5)(a) in The Merchant Shipping Act, 1958

(a)The master, owner or agent of the ship shall advertise at such port or place and in such manner as may be prescribed-
(i)the place of destination of the ship,
(ii)the price of each class of passage tickets which shall not be in excess of the price communicated to the pilgrim officer under sub-section (3), and
(iii)the provisional date of sailing from that port or place.