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 1(3)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3)(b) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000

(b)oil tankers, chemical tankers, gas carriers, bulk carriers, and high-speed cargo crafts of 500 gross tonnage or more.