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 3] [Entire Act] State of Odisha - Subsection Section 3(7) in The Gopalpur Port Rules, 1987 (7)If any vessel strikes, or damages any buoy, mark or beacon, or any structure, the master shall report the circumstances forthwith in writing to the Conservator.
