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] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(c) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(c)screw shafts and tube shafts with continuous liners or running in oil shall be withdrawn and surveyed at intervals not exceeding three years and other screws and tube shafts shall be withdrawn and surveyed at intervals not exceeding two years :