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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(b) in The Kandla Harbour Craft Rules, 1955

(b)in case the engines are used for propulsion as her master, person possessing a first-class master's certificate granted under the Inland Steam-vessels Act, 1917, or a master, certificate granted either under the Indian Merchant Shipping Act, 1984, or the Merchant Shipping Act, 1894 or under such regulation as the Central Government may, from time to time, prescribe.