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 282] [Entire Act] Union of India - Subsection Section 282(r) in The Merchant Shipping Act, 1958 (r)the period after which unclaimed passage money and deposits liable to be refunded shall be disposed of in the manner specified in section 276;
