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Union of India - Section

Section 20A in The Indian Lighthouse Act, 1927

20A. Delegations or powers to Director General of Shipping.

- The Central Government may, by order direct that any power, authority or jurisdiction exercisable by it under any of the preceding provisions of this Act shall subject to such conditions and restrictions as may be specified in the direction be exercisable also by the Director-General of Shipping appointed under section 4A of the Indian Merchant Shipping Act, 1923.Rules