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] Bengal Presidency - Section Section 9 in The Calcutta Port Rules, 1943 9. Use of moorings. - No sea-going vessel shall make fast to, or use any mooring, fixed or swinging, without the permission of the Director, Marine Department or Harbour Master (Port).
