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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(6) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

(6)It may be ensured that the particulars mentioned in the CD.C. are correct and if any discrepancies are noted, the same has to be intimated to the issuing office along with the C.D.C for correction within 30 days from the date of receipt Request for any corrections cannot be entertained after this deadline.NoteIf this Certificate come into the possession of any person to whom it does not belong, it should be handed over to the shipping master, or the nearest Mercantile Marine Office, or may be transmitted to the Directorate General of Shipping, Mumbai.Record of any award or commendation received by the seaman, the entry shall be signed by the Shipping Master, dated and stamped.EmblemContinuous Discharge CertificateCumSeafarer's Identity DocumentIssued by the Government of IndiaName of seamen in full and Name of FatherDate of Birth
DAY MONTH YEAR
     
Place of Birth:Nationality:Religion:Height in Centimeters:Colour of Eyes:Colour of Hair:Complexion:Certificate of Competency, if any
Grade Number
   
   
   
Tattoo or other distinguishing marks:
(i)  
(ii)  
Issued at the Port of.........................................Date of Issue:................................................Signature of Seaman...........................................Shipping Master