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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Merchant Shipping (Medical Examination) Rules, 2000

(2)The Medical Examiner aggrieved by the decision of suspension or cancellation may appeal against the decision within fifteen days from the date of passing such order of suspension or cancellation to the Director General.