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

Union of India - Subsection

Section 10(3) in Paradip Port Harbour Craft Rules 1967

(3)No person shall be employed or registered as a tindal of a licenced harbour craft if he-
(a)is not a certificated officer qualified to be the Master or Engineer of such harbour craft in accordance with rule 29,
(b)is in the opinion of the Deputy Conservator unaccustomed to the use of such harbour craft or otherwise inefficient.