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 18 in The Calcutta Port Rules, 1943 18. Crews for vessels. - Subject to the provisions of rules 19,20 and 21, all sea-going vessles in the port shall have on board a sufficient number of crew to perform any duties which may become necessary for their safety or movement in any emergency.
