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Union of India - Section

Section 85 in The Merchant Shipping Act, 1958

85. Power to cancel or suspend certificates obtained on false or erroneous information. -

If it appears to the Central Government that the holder of a certificate granted under this Act has obtained it on false or erroneous information, it may cancel or suspend such certificate:Provided that no order under this section shall be passed by the Central Government unless the person concerned has been given an opportunity of making a representation against the order proposed.