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

Union of India - Subsection

Section 10(3) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

(3)If the shipping master has reasons to believe that the holder of a C.D.C. granted under this rule has obtained making a rules or erroneous information, he may cancel or suspend such C.D.Cs forthwith.