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 18] [Entire Act] State of Odisha - Subsection Section 18(b) in The Orissa Boat Rules, 2004 (b)Whenever any breach of the conditions of the license or the rules has been committed by the owner or his agent or by any Tindal or Manjhi charge of the boat;
