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Union of India - Section

Section 1735 in The Vizagapatnam Harbour Craft Rules, 1950

1735.

S.R.O. 1019, dated 1st December, 1950. - In exercise of the powers conferred by Cl. (k) of sub-section (1) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908) and in supersession of all previous rules on the subject in force at the Port of Vizagapatnam, the Central Government is pleased to make the following rules, the same having been previously published as required by sub-section (2) of the said section: