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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Indian Port Health Rules, 1955

(3)any passenger or member of the crew who produces a valid certificate of vaccination against cholera may be placed under surveillance for a period of not more than five days reckoned from the date of disembarkation, and all others, who disembark, may be isolated for a like period :Provided that during this period the Health Officer may, in his discretion, prohibit members of the crew from leaving the ship;