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] [Entire Act] Union of India - Section Section 2 in The Harbour Craft Rules for the Port of Madras, 1935 2. Savings. -Nothing contained in these rules shall apply to any craft coming from any system of Inland Navigation into the Port of Madras.
