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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1)(b) in The Vizagapatnam Harbour Craft Rules, 1950

(b)as her engineer, a person possessing a first class engine driver's certificate granted under the Inland Steam-vessels Act, 1971, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or an engine-driver's certificate granted under the Indian Merchant Shipping Act, 1923, or under such regulations as the Central Government may, from time to time, prescribe or any such certificate as is referred to in sub Cl. (b) of Cl. (i).