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] [Entire Act] State of Odisha - Section Section 94 in The Orissa Port Trust Act, 1962 94. Appointment of pilots. - No person shall be appointed as pilot or harbour-master who is not for the time being authorised by Government under the provisions of the Indian Ports Act, 1908 (15 of 1908) to pilot vessels.
