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] [Entire Act] Union of India - Section Section 21 in The Port Of New Mangalore Rules, 1976 21. Vessels to be in charge of competent persons. - When a vessel remains in the port, the master or any other responsible officer and sufficient number of crew shall always be on board.
