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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(2) in The Indian Port Health Rules, 1955

(2)The powers conferred on the Health Officer by sub-rule (1) may also be exercised by the Conservator of the Port or any Officer duly authorised by him in writing or appointed in this behalf by the Central Government.