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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017

(1)Any applicant aggrieved by any order made under these rules by the Shipping Master, may, within a period of sixty days of the receipt of such order, prefer an appeal to the jurisdictional Principal Officer, Mercantile Marine Department.