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 31(6)] [Section 31] [Entire Act] Union of India - Subsection Section 31(6)(i) in Recycling of Ships Act, 2019 (i)with a fine which may extend to five lakh rupees in case of non response within twelve hours of issuance of first notice;