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 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The Indian Port Health Rules, 1955

(1)A ship shall be regarded as infected with an infectious disease-
(i)if it has a case of any such disease on board, or
(ii)if, prior to the arrival of the ship in port, a case of any such disease has occurred on board within its period of incubation.