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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(6) in The Inland Vessels Act, 2021

(6)Any mechanically propelled inland vessel acting voluntarily, for the purpose of saving life or vessel or providing basic amenities, shall report to the advisory committee or officers appointed or authorised under sub-section (1) regarding the presence and reasons for the acts in writing, at the earliest possible.