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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(b) in The Cochin Harbour Craft Rules, 1947

(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbour craft and that his name shall be removed from the Register of Tindals; and if any owner employs any such tindal contrary to the Deputy Conservator of the Port's directions under Cl. (b) the Deputy Conservator of the Port may cancel all or any of the licenses in Form A held by the owner.