Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 219 in The Merchant Shipping Act, 1958

219. Application of Part. -

This Part applies only to sea-going passenger ships fitted with mechanical means of propulsion, but the provisions of this Part relating to [special trade passenger ships] shall not apply-
(a)to any such ship not carrying more than thirty unberthed passengers; or
(b)to any such ship not intended to carry [special trade passengers] [Substituted by Act 69 of 1976, Section 2, for " unberthed passenger ships" and " unberthed passengers" , respectively (w.e.f. 1.12.1976).] to or from any port or place in India.