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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(3) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976 (3)For the purpose of survey and measurement specified in sub-rule (2), the owner shall cause the harbor craft to be brought to such place as the Deputy Conservator may specify:
