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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(1)The licence of every harbour craft shall be kept in the possession of the tindal who shall produce the licence whenever called upon to do so by the Deputy Conservator or by any person duly authorised by the Deputy Conservator in that behalf.