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 5] [Entire Act] Union of India - Subsection Section 5(4) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974 (4)Any bond executed or security given under this rule shall be enforceable by any competent court in the same manner as if they had been given to it.
