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[Cites 0, Cited by 8] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Merchant Shipping Act, 1958

(2)The Central Government may, by general or special order, direct that any power, authority or jurisdiction exercisable by it under or in relation to any such provisions of this Act as may be specified in the order shall, subject to such conditions and restrictions as may be so specified, be exercisable also by the Director General or by such other officer as may be specified in the order.