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 16] [Entire Act] Union of India - Subsection Section 16(2) in The Port Of New Mangalore Rules, 1976 (2)If such removal is not affected promptly, it shall be carried out under the orders and directions of the Conservator at the risk and expense of the master or owner of such vessel.
