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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(5) in The Port Of New Mangalore Rules, 1976

(5)The Stevedoring Licence issued to a firm or individual is liable for immediate cancellation, if it is discovered by the Conservator that the said licensee has sublet the licence to any other firm or person without the written approval of the Conservator who is to issue such licence.