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[Cites 0, Cited by 1] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Merchant Shipping Act, 1958

(1)The Central Government may establish and maintain at each of the ports of Bombay, Calcutta and Madras and at such other port in India as it may consider necessary an office of the Mercantile Marine Department for the administration of this Act and the rules and regulations thereunder.