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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(a) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(a)as her Engineer, a person possessing a Motor Engineer's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917) or a certificate as a First Class or Second Class Engineer of a Sea-going Motor Ship granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may from time to time specify;