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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

Union of India - Subsection

Section 2A(11) in The Port Rules for the Port Of Visakhapatnam

(11)In the event of a vessel parting her moorings whether secured to a jetty, quay or buoys, it will be necessary to have an anchor ready for letting go, without delay, and to be prepared to meet such an emergency with readiness and despatch as the result of the parting of her moorings which may be serious.
(iii)Notice regarding arrival of vessels