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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(7) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(7)Whether the owner of a licensed harbour craft does not desire to carry the full complement of passengers, or is not prepared or considers it impracticable to carry the prescribed life saving appliances, the Deputy Conservator may limit the number of passengers accordingly and endorse the licence to that effect.