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 0] [Entire Act] Union of India - Subsection Section 0(55) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007 55.0Any damaged or leaky container shall be moved safely and the instructions of the Competent Authority shall be followed strictly.
