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 202] [Entire Act]

Union of India - Subsection

Section 202(3) in The Merchant Shipping (Shipping Office Forms) Rules, 1963

(3)The proceeds of all fines received by a shipping master under this section shall be utilized for the welfare of seaman in such manner as the Central Government may direct.On change of master, documents to be handed over to successor