Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1)(a) in The Vizagapatnam Harbour Craft Rules, 1950

(a)as her master, a person possessing a first class master's certificate granted under the Inland Steam-vessels Act, 1917, the Indian Merchant Shipping Act, 1923, or the Merchant Shipping Act, 1894 or a master's certificate granted either under the Indian Merchant Shipping Act, 1923, or under such regulations as the Central Government may, from time to time, prescribe or the Merchant Shipping Act, 1894, and (b) as her engineer, a person possessing an engineer's certificate granted under any of the aforesaid Acts or Regulations: