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 71] [Entire Act] Union of India - Subsection Section 71(2) in The Port Of New Mangalore Rules, 1976 (2)Consignors and their agents, agents of vessels and stevedores shall be held responsible for any breach of the provisions of this rule.
