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 24] [Entire Act] Union of India - Subsection Section 24(2) in The Indian Port Health Rules, 1955 (2)A ship shall be regarded as suspected of cholera infection if a case of cholera has occurred during the voyage, but a fresh case has not occurred during a period of five days before arrival.
