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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4) in The Merchant Shipping (Continuous Discharge Certificates) Rules, 1960

(4)Seamen are warned not to correct, alter or in any way tamper with the entries on this certificate as they are liable to be prosecuted if they do so.Note. - Should this certificate come into the possession of any person to whom it does not belong, it should be handed to the Shipping Master, or the nearest Mercantile Marine Office, or be transmitted to the Directorate General of Shipping, Bombay.Dis. A.Issued by
THEGOVERNMENT OF INDIA   CONTINUOUS
Nameof Seaman, in full Name of Father   Dateof Birth
     
Height Colourof Complexion
Feet Inches (1)Eyes (2)Hair  
  (1)(2)
Record of any award or commendation received by the seaman. The entry should be signed by the Shipping Master, dated and stamped.Foreign-goingHome TradeDischarge Certificate
Placeof Birth and Nationality Religion Certificateof competency, if any
    Grade Number
Tattooor other Distinguishing Marks
Issued at the Port of ..................................Date .................................Signature of Seaman or left hand thumb Impression ..........................} Shipping Master.*Strike out as necessary.