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 8] [Entire Act] Union of India - Subsection Section 8(8) in The Madras Port Petroleum Rules, 1963 (8)If for any cause discharge of petroleum is at any time suspended, arrangements shall be made by some efficient means to prevent any of the oil in the pipe-line from escaping.
