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 74(2)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2)(h) in The Merchant Shipping Act, 1958

(h)the returns that shall be made by registrars to the Director General or to such other authority as the Central Government may appoint and the form in which and the intervals within which such returns shall be made;