Section 4(1)(d) in The Mormugao Harbour Craft Rules, 1976

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(d) in The Mormugao Harbour Craft Rules, 1976

(d)the nature of the licence required, that is, whether it is required for a passenger boat, or cargo boat, or a passenger and cargo boat or for carriage of hazardous cargo or for any other purpose; and

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Union of India - Subsection

Section 4(1)(d) in The Mormugao Harbour Craft Rules, 1976