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Union of India - Section

Section 25 in The Port Of New Mangalore (Harbour Craft) Rules, 1976

25. Prohibition of employment of convicted tindal, etc.

- If the tindal or any member of the crew of a licensed harbour craft is convicted for a breach of any of the provisions of these rules, the owner of the harbour craft shall, on being required so to do by the Deputy Conservator, dismiss such tindal or member of the crew from his employment.