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Union of India - Section

Section 23 in Inland Vessels Act, 1917

23. Certificates to be made in duplicate.

Every certificate of competency or service [and every licence] [Inserted by Act 6 of 1920, Section 3.] granted under this Act shall be made in duplicate, and one copy shall be delivered to the person entitled to the certificate, [or licence] [Inserted by Act 6 of 1920, Section 4.] and the other shall be kept and recorded in the prescribed manner.