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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4) in The Kandla Harbour Craft Rules, 1955

(4)Where the owner of a licensed harbour craft does not desire to carry the full complement of passengers, or is not prepared, or considers it impracticable to carry the prescribed life-saving appliances, the licensing officer may endorse the licence to the effect that the number of passengers is limited accordingly.