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 11(3)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(3)(b) in The Orissa Cargo Boats (Licensing and Regulation) Rules, 1960

(b)application for the change of the tindal's name on the licence shall be made by the owner or the tindal in writing to the Conservator and the licence shall be reissued after the necessary corrections, on payment of the fee prescribed in Appendix IV to these rules.