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] State of West Bengal - Subsection Section 2(vii) in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954 (vii)'Medical Authority' means Medical Officer or Officers appointed under rules framed under Section 26A for the medical examination of seamen;
