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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Harbour Craft Rules for the Port of Madras, 1935

(3)Half the fee prescribed by this rule shall be levided for the grant of a duplicate licence when it has been proved to the satisfaction of the Registering Officer that there is good and sufficient reason for such grant.