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 6] [Entire Act] Union of India - Subsection Section 6(2) in The Merchant Shipping (Tonnage Measurement Of Ships) Rules, 1960 (2)The maximum space allowable on account of storage under this head shall not exceed fifteen per cent of the deductions for the master's and crew accommodation.
