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 37(1)] [Section 37] [Entire Act] State of West Bengal - Subsection Section 37(1)(i) in The West Bengal Maritime Board Act, 2000 (i)in the case of goods received for carriage by railway, be governed by the provisions of the Indian Railways Act, 1890, and