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 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(e) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962 (e)Where public wharves are provided the landing or loading of goods elsewhere within the vicinity without the prior sanction of the Canal Officer is prohibited.
