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 150] [Entire Act] Union of India - Subsection Section 150(6) in The Merchant Shipping Act, 1958 (6)An award which has become enforceable under this section shall be binding on-(a)all parties to the dispute;(b)where any party to the dispute is the owner of the ship, his heirs, successors, or assigns.
