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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(iv) in The Cochin Harbour Craft Rules, 1947

(iv)the fee for the issue of a duplicate licence shall be half of the fee for the original licence, provided the latter is proved to the satisfaction of the Deputy Conservator of the Port to have been lost or mislaid, or has been rendered illegible;