Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 2(1)(xvii) in The Andaman and Nicobar Islands Port Rules, 2004

(xvii)"Petroleum vessel" means any vessel carrying more than 50000 liters or 5 metric tones of petroleum class "A" or 500000 liters or 50 metric tones of petroleum class "B" or any other substance having the same flash points as that of petroleum class "A" or class "B";