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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(2)Every such application shall be in Form 16 and shall be accompanied by an appropriate fee as specified in Schedule:Provided that In case of loss of a certificate due to fire on board the ship or total loss of the ship such fee shall not be charged.