Section 19R(2)(g) in Inland Vessels Act, 1917

[Cites 0, Cited by 0] [Section 19R(2)] [Section 19R] [Entire Act]

Union of India - Subsection

Section 19R(2)(g) in Inland Vessels Act, 1917

(g)prescribe the manner in which appeals to the State Government may be preferred under this Chapter and the fees payable in respect of any such appeal;

(ga)[ provide for the form of instrument creating a mortgage of a mechanically propelled vessel or a share therein or transfer of any such mortgage;] [Inserted by Act 35 of 1977, Section 14, (w.e.f. 1.5.1978).]

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Union of India - Subsection

Section 19R(2)(g) in Inland Vessels Act, 1917