Section 2(5)(b) in The Indian Port Health Rules, 1955

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Union of India - Subsection

Section 2(5)(b) in The Indian Port Health Rules, 1955

(b)in the case of other ports, by the State Government concerned to whom the functions of the Central Government under sub-section (1) of Sec. 17 of the Indian Ports Act, 1908 (15 of 1908), to appoint a Health Officer have been entrusted,

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Union of India - Subsection

Section 2(5)(b) in The Indian Port Health Rules, 1955