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 10] [Entire Act] Union of India - Subsection Section 10(8) in The Madras Port Petroleum Rules, 1963 (8)All cased petroleum other than cased dangerous petroleum, brought into port premises for shipment shall forthwith be put on board the vessel on which the same is to be received.
