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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Sailing Vessels (Members Of Crew) Rules, 1967

(4)A permit or an identity card shall be valid for a period of [three years] [Substitued by G.S.R. 150, dated 25th January, 1984] from the date of issue :Provided that the Issuing Authority may grant, for reasons to be recorded in writing a permit or an identity card for a period less than '[three years]. Provided further that where at the expiry of a permit or an identity card, the holder thereof is on a vessel which is on a voyage outside India, such permit or identity card shall be deemed to be valid until such vessel arrives at any port in India.