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 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(d) in The Inland Steam Vessels (Madhya Pradesh) Rules, 1962 (d)Goods landed at wharf shall be removed within 48 hours of discharge or within such reasonable time that the officer-in-charge of the wharf may direct.
