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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998

(2)Any seafarer aggrieved by any order made under these rules by the Director General of Shipping may prefer an appeal to the Central Government within a period of sixty days from the date of receipt of the order.