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 0] [Entire Act]

Union of India - Section

Section 42 in The Mumbai Port Trust (Licensing and Control of Pilots) Regulations, 2007

42. Interpretation.

- If any question arises relating to the interpretation of these regulations, it shall be referred to the Chairman for decision :-Provided that any Pilot may within sixty days of the receipt of the order of the Chairman make a representation to the Board and the Board may make such orders thereof as it deems fit.