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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(c) in The Merchant Shipping (Examination Of Engineers In The Merchant) Navy Rules, 1963

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