(9)"Government", as respects major ports, for all purposes, and, as respects other ports, for the purposes of making rules under clause (p) of section 6(1) and of the appointment and control of port health-officers under section 17, means the Central Government, and save as aforesaid, means the State Government.] [Added by the A.O. 1937.][***] [Cl.(10) defining "State", which was inserted by the A.O. 1950, omitted by Act 3 of 1951, Section 3, and Schedule]
