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 36(5)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(5)(e) in The Indian Ports Act, 1908

(e)with the like sanction, contributions towards sailors' homes institutes, rest-house and coffee-houses and fir other purposes connected eight the health, recreation and temporal well-being of sailors, shall be charged to the port fund account of the port.