Section 3(1)(c) in The Coast Guard Act, 1978

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Union of India - Subsection

Section 3(1)(c) in The Coast Guard Act, 1978

(c)persons who have, by a general or special order of the Central Government, been required to serve in a ship, to such extent and subject to such conditions as may be prescribed; and

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Union of India - Subsection

Section 3(1)(c) in The Coast Guard Act, 1978