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] [Entire Act] Union of India - Section Section 42 in Paradip Port Rules, 1966 42. Masters, etc., responsibility for acts of crew, etc. - Masters and owners of vessels shall be held liable and responsible for the acts of the crew and any person employed by them either outside, or on board their vessels.
