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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(a) in The Cochin Harbour Craft Rules, 1947

(a)as her engineer, a person possessing a motor engineer's certificate granted under the Inland Steam-Vessels Act, 1917, Indian Merchant Shipping Act, 1923 or the Merchant Shipping Act, 1894 or a certificate as a first class or second-class engineer of a sea going motor ship granted either under the Indian Merchant Shipping Act, 1923 or under such regulations as the Central Government may, from time to time, prescribe, or the Merchant Shipping Act, 1894;