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 23] [Entire Act] State of Odisha - Subsection Section 23(a) in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960 (a)Provided that when cargo boats are in tow of steam or motor tugs halt the above crew shall be considered sufficient:
