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 3] [Entire Act] Union of India - Subsection Section 3(a) in The Kandla Harbour Craft Rules, 1955 (a)"harbour craft" means any flat or cargo, passenger or other boat whether propelled by oars or mechanical power plying for hire or not and whether regularly or only occasionally;
