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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(i) in The Harbour Craft Rules for the Port of Madras, 1935

(i)A vessel carrying engines of a total of less than 20 b.h.p. which cannot be used to propel the vessel shall have on board as driver, whenever the engines are used, a person who has satisfied the Registering Officer, that he is competent to be in charge of the engines.