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 Jharkhand - Section Section 22 in The Navigation Rules, 1893 22. If the Supervisor be unable to ascertain the name and place of business or of abode of the owner of the cargo of any vessel or boats seized under the "Canal Act" he shall notify the seizure in the most public manner available.
