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] [Entire Act] Union of India - Section Section 49 in The Indian Port Health Rules, 1955 49. Except in case of an emergency constituting a grave danger to public health, a ship shall not on account of an infectious disease be prevented by the Health Officer from discharging or loading cargo or stores, or taking on fuel or water.
