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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(6) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(6)In the event of a visit of Indian Naval Ship to a foreign port being in an emergency, like, stress of weather, landing sick personnel, and the like, the Commanding Officer of the ship shall inform the Consular Officer if any at the port to be visited, of the proposed visit and request him to inform the local authorities. The Indian Representative at the seat of Government of the country visited shall be notified at the same time that the visit will be made, and requested to inform the Government of the informal character of the proposed visit.Communication shall be established with the Consular Officer on arrival, and the Commanding Officer should consult with him as to the practicability of exchanging any ceremonial visits. When a call is made at a naval port, visits shall always be paid to the naval authority.