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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Indian Ports Act, 1908

(2)When the [Government] [Substituted by the A.O. 1937 for "Local Government"] alters the limits of a port under sub-section (1), it shall declare or describe, by notification in the Official Gazette, and by such other means.if any, as it thinks fit.the precise extent of such limits.