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 220] [Entire Act] Union of India - Subsection Section 220(3) in The Merchant Shipping Act, 1958 (3)If any ship for which a certificate of survey is required by this Part, leaves or attempts to leave any port of survey without a certificate, any Customs Collector or any pilot on board the ship may detain her until she obtains a certificate.
