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(9) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007 9.0Commencement of cargo handling.- 9.1 The Master shall submit a dangerous goods checklist as prescribed in Schedule III.
