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 61] [Entire Act] Union of India - Subsection Section 61(2) in The Indian Ports Act, 1908 (2)If no jurisdiction appears on the face of the conviction, order or judgment, but the depositions taken supply that defect, the conviction order or judgment shall be aided by what so appears in the depositions.
