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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Indian Merchant Shipping (Medical Examination) Rules, 1958

(c)"Director" means the Director, Seamen's Employment Office, Bombay or Calcutta, as the case may be, and includes at other places such other officer as the Director-General of Shipping may appoint to perform the functions of the "Director" under these rules;