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 63] [Entire Act] Union of India - Subsection Section 63(1) in The Port Of New Mangalore Rules, 1976 (1)No clearing and forwarding agent shall be permitted to work in the port and transact shipping business unless he is in possession of a registration certificate issued by the Conservator.
