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 3] [Entire Act] Union of India - Subsection Section 3(50) in The Merchant Shipping Act, 1958 (50)"tindal" means the person in command or charge of a sailing vessel;[* * *] [ Clauses (51) and (52) omitted by Act 69 of 1976, Section 3 (w.e.f. 1.12.1976).][* * *] [Clauses (51) and (52) omitted by Act 69 of 1976, Section 3 (w.e.f. 1.12.1976).]
