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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in The Mormugao Harbour Craft Rules, 1976

(5)Where the Deputy Conservator is satisfied that it is practicable for the owner of any harbour craft to renew the licence of such craft in accordance with the provisions of sub-rule (1) of rule 11 for any reasons, he may extend.the validity of such licence by a period not exceeding two months.