Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Indian Ports Act, 1908

(2)Subject to any direction by the [Government] [Substituted by the A.O. 1937 for "Local Government".] to the contrary,-
(a)in ports where there is a port-officer, the port-officer shall be the conservator;
(b)in ports where there is no port-officer, but where there is a harbour-master, the harbour-master shall be the conservator.