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] [Entire Act] Bengal Presidency - Section Section 31 in The Calcutta Port Rules, 1943 31. Prohibition of private signals. - No signals excepting those authorised by the International Code of Signals shall be hoisted by a sea-going vessel without the authority of the Directcr, Marine Department or of the Assistant Harbour Mastgror Pilot-in-charge.
