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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Merchant Shipping (Medical Examination) Rules, 2000

(4)No order shall be passed under this rule, unless a reasonable opportunity of being heard is provided to the Medical Examiner.]
15. Fees.- Every application to the appellate authority under rule 14, shall be accompanied by a fee of one hundred rupees only.(2) A fee of one hundred rupees shall be charged from the master or seamen as the case may be for issue of a duplicate certificate of fitness.