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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(c) in The Indian Ports Act, 1908

(c)any vessel which, having entered [any port [in the territories which immediately before the 1st November 1956, were comprised in the States of Madras and Andhra] [Substituted by Act 35 of 1950, Section 3 and Schedule II, for "any port within the territories administered by the Governor of Fort Saint George in Council.] or the port of Gopalpur in the State of Orissa], leaves it within forty-eight hours without discharging or taking in any passengers or cargo.