Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

(2)When ships are being moored, dock workers shall be kept clear of the mooring ropes and, in particular, shall not be allowed to stand in the height of ropes being hauled by capstans.