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 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(4)In the case of any alteration in the harbour craft affecting its carrying capacity, the original licence held by the owner shall be cancelled and a fresh licence shall be issued by the Deputy Conservator after the harbour craft has been re-measured, and it shall not ply until such fresh licence has been issued.