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[Cites 0, Cited by 0] [Section 4(10)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(10)(ii) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

(ii)the applicant shall produce with his application his passport or his Seafarers Identity Document possessed by him giving details of the sea service rendered by him duly endorsed by the Master or owner or the owner's authorized agent of the vessel on which the seafarer had served or the owner's authorised agent.