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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(iii) in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

(iii)throughout the moving, the number of officers and crew on board and available for duty shall be sufficient to perform any duty which may be required, and if the Pilot on board considers that the number is not sufficient, he shall call the Master's attention to the Port rules and refuse to proceed with the moving unless the Master first signs a declaration under his own hand expressly assuming entire responsibility.