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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(ii) in The Kandla Port Trust (Authorization of Pilots) Regulations, 2013

(ii)candidate for valid reasons is unable to pass his examination during the stipulated period and in the view of Chairman, needs to be given a fair chance to pass examination;