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 6] [Entire Act] Union of India - Subsection Section 6(1) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960 (1)No deduction on account of any space intended for the master or the crew shall be made unless a surveyor has certified that space is used for that purpose.
