Section 36(5)(d) in The Indian Ports Act, 1908

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Union of India - Subsection

Section 36(5)(d) in The Indian Ports Act, 1908

(d)with the previous sanction of the [government] [Substituted by the A.O. 1937 for "Local Government"],contributions towards the support of public hospitals or dispensaries suitable for the reception or relief of seamen or otherwise towards the provision of sanitary superintendence and medical aid for the shipping in the port and for seamen whether ashore or belonging to vessels in the port, and

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Union of India - Subsection

Section 36(5)(d) in The Indian Ports Act, 1908