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 34] [Entire Act] Union of India - Subsection Section 34(ii) in The Harbour Craft Rules for the Port of Madras, 1935 (ii)A motor vessel of not more than 40 b.h.p. may have as her Engineer a person holding a permit granted by the Central Government under such conditions as they may prescribe.
