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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(c) in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954

(c)On his failure to produce a certificate of fitness from a medical authority or any other authority prescribed by the Director-General of Shipping within such period as may be fixed by him in consultation with the Board.]