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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(5) in The Indian Port Health Rules, 1955

(5)On the completion of the medical examination prescribed in sub-rule (1), the Health Officer shall issue a certificate of medical inspection in the form set out in Appendix 6 to these rules. After the issue of the certificate of medical inspection, no baggage, merchandise or other articles shall be taken on board and no person shall embark or re-embark except with the permission of the Health Officer.