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[Cites 0, Cited by 0] [Section 272] [Entire Act]

Union of India - Subsection

Section 272(1) in The Merchant Shipping Act, 1958

(1)If in any case a pilgrim ship does not proceed on her voyage within forty-eight hours after all the pilgrims have been received on board, and there is reason to suspect that any person on board is suffering from cholera or choleraic indisposition or any dangerously infectious or contagious disease, a medical inspection of all persons on board may be held in such manner as the Central Government may direct.