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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(20)(vi) in The Indian Port Health Rules, 1955

(vi)is signed, in the case of an international certificate issued in India, in his own hand by a qualified medical practitioner whose name is enrolled in the Indian Medical Register maintained under Sec. 21 of the Indian Medical Council Act, 1956 (102 of 1956). In the case of certificates of vaccination against cholera and smallpox issued in India, the approved stamp to be affixed thereon shall be such as has been approved by the Central Government and the stamp shall be affixed on the certificates by only those persons who are authorised, either by designation or by name, for this purpose by the Central Government. In the case of certificates of vaccination against yellow fever issued in India, the vaccinating centres shall be approved by the Central Government.