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 219] [Entire Act] Union of India - Subsection Section 219(b) in The Merchant Shipping Act, 1958 (b)to any such ship not intended to carry [special trade passengers] [Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ships" and " unberthed passengers" , respectively (w.e.f. 1.12.1976).] to or from any port or place in India.
