Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974 (b)"Proper officer" means the Shipping Master, Bombay or any other officer so appointed by the Central Government by a notification published in the official Gazette;
