Section 29(1)(a) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1)(a) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(a)as her Master, a person possessing a First Class Master's Certificate granted under the Inland Steam-vessels Act, 1917 (1 of 1917) or a Master's Certificate or Mate's Certificate of Competency granted under the Merchant Shipping Act, 1958 (44 of 1958) or under such regulations as the Central Government may, from time to time, specify in this behalf, and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 29(1)(a) in The Port Of New Mangalore (Harbour Craft) Rules, 1976