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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Indian Port Health Rules, 1955

(3)If any ship brings to India any person not vaccinated against yellow fever in contravention of sub-rule (1), then, without prejudice to any other proceedings that may be taken against the master of the ship, the Health Officer may, in his discretion, apply the measures prescribed in clause (v) of rule 31.