Section 12 in The Merchant Shipping (Continuous Discharge Certificates) Rules, 1960
12. Duplicate C.D.C.
- [**] [Omitted by G.S.R. 312, dated 8th May, 1990] Where a C.D.C. issued under these rules is mislaid, lost, destroyed, defaced or mutilated, the seaman concerned may apply to the Shipping Master of the port concerned to issue a duplicate copy of the C.D.C. with all the entries of previous voyages or a summary of them recorded therein.
