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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4) in The Kandla Harbour Craft Rules, 1955

(4)The Central Government may in special circumstances
(a)exempt any class of steam boats or motor boats from the requirements of sub-rule (1) or sub-rule (2), as the case may be; and
(b)lay down the qualifications required of the officers employed on such boats.