Legal Document View

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
[Cites 0, Cited by 0] [Section 19R(2)] [Section 19R] [Entire Act]

Union of India - Subsection

Section 19R(2)(f) in Inland Vessels Act, 1917

(f)prescribe the period within which, and the manner in which, the owner of an inland [mechanically propelled vessel] [Substituted by Act 35 of 1977, Section 5, for " steam-vessel" (w.e.f. 1.5.1978).] shall make a report of any alteration in the vessel under section 19J;
(fa)[ prescribe the authority and provide for furnishing to such authority the information with respect to the inland mechanically propelled vessel and its registration under sub-section (5) of section 19K;] [Inserted by Act 35 of 1977, Section 14, (w.e.f. 1.5.1978).]