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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Indian Ports Act, 1908

(4)If a master fails wholly or in part to do any act prescribed by any rule made under clause (p) of sub-section (1), the health officer shall cause such act to be done, and the reasonable expenses incurred in doing such act shall be recoverable by him from such master.