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[Cites 0, Cited by 0] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(5) in The Merchant Shipping Act, 1958

(5)All articles which have been contaminated by persons suffering from cholera or choleraic indisposition or any dangerously infectious or contagious disease, or are suspected of having been so contaminated shall, before being taken on board a pilgrim ship, be disinfected, under the supervision of a medical officer appointed by the Central Government for the purpose, in such manner as may be prescribed.