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 57] [Entire Act] Union of India - Subsection Section 57(1) in The Indian Ports Act, 1908 (1)If any dispute arises as to the sum to be paid in any case as expenses or damages under this Act, it shall be determined by Magistrate upon application made to him for that purpose by either of the disputing parties.
