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 2] [Entire Act]

Union of India - Subsection

Section 2(i) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(i)"gross tonnage" has the same meaning as is assigned to it in the Merchant Shipping (Tonnage Measurement of Ships) Rules, 1960, except that where a ship has dual tonnages, the higher of the two shall be deemed to be its tonnage for the purposes of these rules;