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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(b) in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

(b)A candidate for a Restricted Pilotage Licence shall comply with the requirements under (a) and unless the Board determines, serve a period of training of not less than one month or till such time he attends a minimum of thirty Acts of Pilotage involving crossing the channel whichever is later.