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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3) in The Indian Ports Act, 1908

(3)The Conservator of the port or any officer of [the India Navy] [Substituted by the A.O. 1950 for "His Majesty's Navy or the Royal Indian Navy".] may enter on board any such vessel and seize and take away any flag, jack, pennant or colours so unlawfully hoisted carried or worn on board the same.