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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3)(b) in The Kandla Harbour Craft Rules, 1955

(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbour craft and that his name shall be removed from the Register of Tindals, and if any owner employs any such tindal contrary to the Licensing Officer's directions under Cl. (b), the Licensing Officer may cancel all or any of the licences in Form `A' held by the owner.