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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

(2)The entries made in the C.D.C. shall be attested by the shipping master of the port of discharge and thereafter the C.D.C. shall be returned to the seamen concerned.Form-I[see rule 6(2)]Government of IndiaEmblemContinuous Discharge CertificateCumSeafarer's Identity DocumentIssued under Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001.
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Note - The above photo should be authenticated by impressing the Shipping Office Stamp and the Signature of the shipping master partly on the photo and partly on the book.Name of the SeamanCode No. of Port andRegistered No. of theDischarge BookNotice to Seamen