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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(c) in The Merchant Shipping (Examination For Skipper And Second Hand Of A Fishing Vessel) Rules, 1964

(c)where the candidate has been declared successful in the examination but has not been granted the necessary certificate, the certificate maybe withheld, for such period as the Director-General may direct;