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Union of India - Section

Section 14 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

14. Duplicate C.D.C.

- Where a C.D.C. of a person if he is a serving seaman, issued under these rules, is mislaid, destroyed, defaced or mutilated such seaman may apply to the shipping master of the port concerned along with a fee of rupees one thousand for issuance of a duplicate copy of the C.D.C., with all entries of the previous voyages or a summary of these recorded therein.