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Union of India - Section

Section 33 in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

33. Loss of Licence.

- A pilot losing his licence shall forthwith give notice thereof to the Deputy Conservator, stating the circumstances in which the licence was lost, and the Deputy Conservator shall unless he is satisfied that the loss has been caused by the Pilot's misconduct, issue the Pilot a temporary licence pending the grant of a duplicate licence by the Chairman.