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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

(1)All Pilots shall hold Pilot Licence to perform the duties of a Pilot for the Port of Kandla. This Licence for restricted pilotage or full pilotage, subject to the sanction of the Central Government, shall be issued under the signature of Chairman and sealed with the common seal of the Board and revocable by the Chairman.