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 2] [Entire Act] Union of India - Subsection Section 2(i) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960 (i)"propelling power allowance" means the deduction from the gross tonnage on account of the space occupied by the propelling power machinery;
