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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017

(2)Any applicant aggrieved by any order made under these rules by the jurisdictional Principal Officer, Mercantile Marine Department, may, within a period of sixty days of receipt of such order, prefer an appeal to the Director General of Shipping.