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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(c) in Merchant Shipping (Examination of Engineers and Engine Drivers of Fishing Vessels), Rules, 1973

(c)Where the candidate has been declared successful in the examination but has not been granted the necessary certificate, the certificate may be withheld, for such period as the Chief Examiner may direct;