Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2)(ii) in The Indian Port Health Rules, 1955

(ii)Bombay, Calcutta, Madras, Cochin, Mormugao, Kandla, Visakhapatnam, Mandapam Camp/Dhanushhkodi and Mandapam Camp/Rameswaram are approved for the purpose of issuing Deratting Exemption Certificates.