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 58] [Entire Act] Union of India - Subsection Section 58(4) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990 (4)Whenever internal combustion engines for use in dock work are to be brought on board, the master or the officer-in-charge of the ship shall be notified.
