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] [Entire Act] Bengal Presidency - Section Section 80 in The Calcutta Port Rules, 1943 80. Loss of boat. - If a flat or boat is broken up or lost, the owner or agent shall, without delay, return the Certificate of Registry to the boat Surveyor for cancellation.
