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

Union of India - Subsection

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

(v)is signed in the case of an international certificate by the parent or guardian of a child who is unable to sign or which bears, in the case of an illiterate persory the mark of such illiterate person duly attested by another person to whom such illiterate person is personally known.