Section 15 in The Inland Vessels (Grant of Certificate of Competency to Masters and Serangs of Inland Vessels) (Orissa) Rules, 1984
15. Repeal and savings.
- The rules "Grant of Certificate of Competency to Serangs of Inland Steam and Motor Vessels Plying on the Orissa Canals and Rivers, 1933" published with the notification of the Government of Bihar and Orissa No. 366-VIS-7/33-Com.-R., dated the 21st September, 1933 as amended by the Government of Orissa in the Commerce (Ports) Department under Notification No. 449/PD.-VII. PDP-139/63, dated the 4th February, 1964 which were hitherto been in force in the State of Orissa, are hereby repealed :Provided that anything done or any action taken under the rules -to repealed shall be deemed to have been done or taken under these viules.Form 'A'[Rule 6 (1) (i)]Form of application Application for certificate of competency to act as Serang/second' class Master/first class Master of an inland mechanically propelled, vessel under Act I of 1917
