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Appointing Certain Officers For The Purposes of Sections 287 (1) and 358 (2) of The Act


Appointing Certain Officers For The Purposes of Sections 287 (1) and 358 (2) of The Act

Published vide Notification Gazette of India, 1963, Part 2, Section 3(ii), p. 4225

Act2449

S.O. 3443, dated 7th December, 1963. - In exercise of the powers conferred by sub-section (1) of Section 287 and sub-section (2) of Section 358 of the Merchant Shipping Act, 1958 (44 of 1958), read with the order of the Government of India in the late Ministry of Transport and Communications [No. S.O. 3144], dated the 17th December, 1960, the Director General of Shipping, hereby appoints with effect from the 20th May, 1963, at the port of Bedi Bunder the officers specified in the annexed Schedule for the purposes of the said sections, namely:-

Schedule

  1. The Surveyor-in-Charge, Mercantile Marine Department, Bedi Bunder, Jamnagar.

The Engineer & Ship Surveyor, Mercantile Marine Department, Bedi Bunder, Jamnagar.

[Min. of Transport, No. 139-SH(65)/62.]

[S.O. 214, dated 7th January, 1964. ] - In exercise of the powers conferred by subsection (1) of Section 287 and sub-section (2) of Section 358 of the Merchant Shipping Act, 1958 (44 of 1958), read with the order of the Government of India in the late Ministry of Transport and Communications 2No. S.O. 3144, dated 17th December, 1960, the Director General of Shipping hereby appoints with effect from the 10th July, 1963 at the Port of Mormugao and Panjim the Officers specified in the annexed Schedule for the purposes of the said sections, namely:-

Schedule

The Surveyor-in-charge,

Mercantile Marine Department, Mormugao.

The Nautical Surveyor,

Mercantile Marine Department, Mormugao.

[Min. of Transport, No. 139-SH(52)/61.]

 

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