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 95A] [Entire Act] Bengal Presidency - Subsection Section 95A(2) in The Calcutta Port Rules, 1943 (2)On receipt of the report, the Superintended shall cause the fault or boat to be examined and specify in writing the repairs to be carried out.
