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 5] [Entire Act] Union of India - Subsection Section 5(f) in The Kandla Harbour Craft Rules, 1955 (f)the licensee shall be liable for any damage, loss, etc., if any caused to the Government property in the course of his fishing operation within the Port Limits, and
