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 13] [Entire Act] Union of India - Subsection Section 13(13) in The Madras Port Petroleum Rules, 1963 (13)Where harbour crafts are used, not more than 2,000 gallons of cased dangerous petroleum shall be loaded into any one harbour craft.
