Section 36(2)(a) in The Harbour Craft Rules for the Port of Madras, 1935

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Union of India - Subsection

Section 36(2)(a) in The Harbour Craft Rules for the Port of Madras, 1935

(a)exempt any specified steam or motor vessel or any specified class of steam or motor vessels from the requirements of rule 33 or rule 34, as the case may be; and

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Union of India - Subsection

Section 36(2)(a) in The Harbour Craft Rules for the Port of Madras, 1935