Section 4(1)(d) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

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Union of India - Subsection

Section 4(1)(d) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(d)the nature of the licence required, that is to say, whether it is required, for a passenger boat or for a cargo boat, or for any other purpose; and

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Union of India - Subsection

Section 4(1)(d) in The Port Of New Mangalore (Harbour Craft) Rules, 1976