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 2] [Entire Act] State of West Bengal - Subsection Section 2(b) in Calcutta Port Rules, 1943 (b)"port" means the Port of Calcutta and the navigable river and channels leading to it in which the Indian Ports Act, 1908 (15 of 1908) is, for the time being, in force;
