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] [Entire Act] State of Madhya Pradesh - Section Section 72 in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962 72. No losse cans of oil or spirit shall be carried in the vessel, and the permanent petrol and paraffin tanks shall not be charged when the passengers are on board.
