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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(b) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbor craft and that his name shall be removed from the register of tindals.