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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] Union of India - Subsection Section 57(6) in The Indian Port Health Rules, 1955 (6)The fees chargeable for Deratting Certificates and Deratting Exemption Certificates at Indian ports shall be as fixed from time to time by the Central Government.
