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 8] [Entire Act] Union of India - Subsection Section 8(3) in The Sailing Vessels (Inspection) Rules, 1962 (3)Unless the surveyor has any reason to doubt the efficiency of an engine, complete dismantling and inspection need only be carried out once in'[five years].
