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 421(2)] [Section 421] [Entire Act] Union of India - Subsection Section 421(2)(d) in The Merchant Shipping Act, 1958 (d)the limits within which the vessel may be used for the purpose of trading and the terms and conditions subject to which she may be used for such trading;