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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(b) in The Vizagapatnam Harbour Craft Rules, 1950

(b)direct that the tindal at fault shall not be employed in any capacity in any licensed harbour craft and that his name shall be removed from the Register of Tindals; and if any owner employs any such tindal contrary to the Deputy Port Conservator's directions under Cl. (b) the Deputy Port Conservator may cancel all or any of the licenses in Form A held by the owner.