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 6(4)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4)(a) in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988

(a)Immediately after the acceptance of the tender the buyer shall make all arrangements for manning and maintenance of the vessel by a certificated master, certificated officers and certificated engineers with,an adequate number of crew during the period the vessel is kept inside the harbour.