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[Cites 0, Cited by 2] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Merchant Shipping Act, 1958

(1)The Central Government may, by notification in the Official Gazette, appoint a person to be the Director General of Shipping for the purpose of exercising or discharging the powers, authority or duties conferred or imposed upon the Director General by or under this Act.