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 97] [Entire Act] Bengal Presidency - Subsection Section 97(a) in The Calcutta Port Rules, 1943 (a)if the dues or charges payable to the Commissioner on any account whatsoever, in respect of or in any way connected with the flat or boat, remains unpaid for a period of three weeks from the date of demand thereof;
