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 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(a)that such harbor craft is seaworthy, properly equipped and suited for the purpose for which the license is required;