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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Harbour Craft Rules for the Port of Madras, 1935

(1)For a period of two years from the commencement of these rules, the requirements of rules 33 and 34 shall not apply to officers employed on steam or motor vessels if they are in possession of the certificate prescribed for them by the rules which were in operation immediately before the commencement of these rules.