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 7] [Entire Act] Union of India - Subsection Section 7(4) in The Indian Ports Act, 1908 (4)The conservator shall be subject to the control of the [Government] [Substituted by the A.O. 1937 for "Local Government".], or of any intermediate authority which [the Government] [Substituted by the A.O. 1937 for "that Govt.".] may appoint.
