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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(2)(r) in The Inland Vessels Act, 2021

(r)the maximum carrying capacity of the vessel identified as special category vessel by specifying the safety waterline or the limits of load water line to keep them afloat, or such other criteria and conditions, for the safe voyage of such inland vessel under sub-section (2) of section 44;