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Union of India - Section

Section 8 in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

8. Period of Validity.

(1)A C.D.C. granted under these rules shall be valid for a period of ten years and may be renewed on expiry or within 6 months prior to date of expiry, on a request from the holder, for a further period up to ten years at a time if the holder is a serving Seaman and his C.D.C. has not been cancelled, withdrawn or suspended under these rules.
(2)If the period of validity of C.D.C. of a Seamen expires during the voyage, it shall continue to be valid till the end of the voyage.
(3)A recent photograph taken within the last three months should be affixed to the C.D.C. at the time of renewal while retaining the old photograph.