Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962

4.

The owner or master of a vessel seeking survey for the first time, shall apply in Form A to the surveyor at least six weeks before the certificate of survey is required. In making such application, the owner or master shall give the name and address to whom notice of survey of the vessel should be given.