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 31] [Entire Act]

Union of India - Subsection

Section 31(4) in The Harbour Craft Rules for the Port of Madras, 1935

(4)The licence of any boat which is found by the Registering Officer to have contravened the provision of sub-rule (1) or (2) shall be liable to be revoked.Section BVessels propelled by mechanical power