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 39] [Entire Act] Union of India - Subsection Section 39(3) in The Indian Ports Act, 1908 (3)Nothing in this section applies to tug-steamers, ferry-steamers or river steamers plying to and from any of the ports subjects to this Act [***] [The word "or to ballam boats plying to and from the port of Chittagong "omitted by the A.O. 1948.]
