Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(a) in The Vizagapatnam Harbour Craft Rules, 1950

(a)as her engineer, a person possessing a motor Engineer's certificate granted under the Inland Steam-vessels Act, 1917, Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or a certificate as a first class or second class engineer of a sea-going motor ship granted either under the Indian Merchant Shipping Act, 1923, or under such Regulations as the Central Government may, from time to time, prescribe, or the Merchant Shipping Act, 1894;