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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017

(1)Where a Continuous Discharge Certificate of a person issued under these rules, is mislaid, destroyed, defaced or mutilated or the pages of the Continuous Discharge Certificate are exhausted, such person shall apply to the Shipping Master in Form-3 alongwith a fee of seven hundred rupees for issuance of a duplicate copy of the Continuous Discharge Certificate;