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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Merchant Shipping (Continuous Discharge Certificate-cum-Seafarer's Identity Document) Rules, 2001

(2)Every such application shall be in the format as specified by the Director General of Shipping, from time to time, and shall be accompanied by two copies of the applicant's recent photograph, copies of relevant certificates or documents duly attested by a Gazetted Officer as proof of eligibility, and a signed declaration to the effect that the applicant has not previously been issued a C.D.C and has not submitted an application for C.D.C to any other shipping master, alongwith a fee of five hundred rupees(non refundable).