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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Indian Port Health Rules, 1955

(3)When a suspected case of any quarantinable disease is disembarked from a ship at any port, the Health Officer of that port shall report by telegraph the confirmation, or otherwise, of the diagnosis to the Health Officer of the ship's next port of call if that port is in India, Burma, Ceylon, Pakistan, Aden or the Straits Settlements.