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 3] [Section 39] [Entire Act] Union of India - Subsection Section 39(2) in The Indian Ports Act, 1908 (2)A master failing without lawful excuse to make such report within the time aforesaid shall for every such offence of punishable with fine which may extend to one hundred rupees.
