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 2] [Entire Act] Bengal Presidency - Subsection Section 2(v) in The Calcutta Port Rules, 1943 (v)"sea-plane" includes a flying boat and any other air-craft designed to manoeuvre on water or notified as 'sea-plane' by the competent authority;
