Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(a) in The Harbour Craft Rules for the Port of Madras, 1935

(a)"harbour craft" means catamarans plying for hire and flats and cargo, passenger and other boats, whether propelled by oars or mechanical power and plying, whether for hire or not, and whether regularly or only occasionally.