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 43] [Entire Act] Union of India - Subsection Section 43(b) in The Indian Ports Act, 1908 (b)until all expenses, which by the [Merchant Shipping Act, 1894] [Coll Stat., Vol.II.], section 207 are to be borne by her owner, incurred since her arrival in the port from which h seeks clearance, have been paid.
