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] [Entire Act] Union of India - Section Section 6 in The Mumbai Port Trust (Licensing and Control of Pilots) Regulations, 2007 (6)"Limits of compulsory pilotage waters" means the limits defined under Sub-section (2) of Section 4 of the Indian Ports Act, 1908 (15 of 1908).
