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 2] [Section 3] [Entire Act] Union of India - Subsection Section 3(22) in The Merchant Shipping Act, 1958 (22)"master" includes any person (except a pilot or harbour master) having command or charge of a ship;[(22-A) "nuclear ship" means a ship provided with a nuclear power plant;] [Inserted by Act 21 of 1966, Section 2 (w.e.f. 28.5.1966).]
