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

Union of India - Subsection

Section 10(2) in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997

(2)The Central Government may under these rules at any time require the holder of a certificate of proficiency to produce the same and the holder shall comply with such requisition.