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 331] [Entire Act] Union of India - Subsection Section 331(1) in The Merchant Shipping Act, 1958 (1)The Central Government may make rules for regulating in the interests of safety the carriage of dangerous goods in ships.
