20A. [Delegation of powers to Director-General of Shipping.]
Omitted by the Indian Lighthouse(Amendment) Act, 1976 (37 of 1976), s. 8 (w.e.f. 15-4-1976).
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
20A. [Delegation of powers to Director-General of Shipping.] Omitted by the Indian Lighthouse(Amendment) Act, 1976 (37 of 1976), s. 8 (w.e.f. 15-4-1976). |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
