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 2] [Entire Act] State of West Bengal - Subsection Section 2(ii) in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954 (ii)'Appellate Authority' means such person or body of persons as may be appointed in this behalf by the Central Government;
