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 202] [Entire Act] Union of India - Subsection Section 202(2) in The Merchant Shipping (Shipping Office Forms) Rules, 1963 (2)An act of misconduct for which any such fine has been inflicted and paid shall not be otherwise punishable under the provisions of this Act.
