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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(a) in The Kandla Harbour Craft Rules, 1955

(a)as her master, a person possessing a first class master's certificate granted under the Inland Steam-vessels Act, 1917, or any such certificate granted either under the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894, or under such regulations as the Central Government may, from time to time, prescribe, and