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 66] [Entire Act] Union of India - Subsection Section 66(1) in The Indian Ports Act, 1908 (1)All acts, orders, or directions by this Act authorized to be done or given by any conservator may subject to his control, be done or given by any harbour-master or any deputy or assistant of such conservator or harbour - master.
