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 0] [Entire Act] Union of India - Subsection Section 0(58) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007 58.0It is necessary to thoroughly clean the barges and all the areas where this cargo was stored after its delivery or disposal.
