Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Union of India - Subsection Section 42(d) in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964 (d)the candidate may be debarred from appearing in any examination under these rules for such period as the Director-General may direct.
