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 10] [Entire Act] Union of India - Subsection Section 10(9) in The Madras Port Petroleum Rules, 1963 (9)Cased dangerous petroleum intended for shipment must not be put into harbour craft until the vessel by which such petroleum is intended to be shipped is ready to receive such petroleum.
