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 35] [Entire Act] Union of India - Subsection Section 35(3) in The Merchant Shipping (Fire Appliances) Rules, 1969 (3)The fire hoses provided in compliance with these rules shall not be used for any purposes other than for extinguishing fires or at fire drills or for testing fire appliances.
