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 153] [Entire Act] Union of India - Subsection Section 153(5) in The Merchant Shipping Act, 1958 (5)A deduction claimed by the master in such account shall not be allowed unless verified by an entry in the Official log book, and also by such other vouchers, if any, as may be reasonably required by the shipping master.
