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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Lifeboatmen's (Qualifications and Certificates) Rules, 1963

(2)Every successful candidate shall be required to sign his name in both the copies of the certificate in the presence of the authority delivering the certificate to him; one copy of the certificate shall be delivered to him on payment of a fee of Rs. 2 and the other shall be retained for record in the office of the Principal Officer.