4. Appointment of pilots.-
No person shall be appointed to be a pilot by the Commissioners who is not for the time being authorised by the Central Government under the provisions of' the Indian Ports Act, 1908 (15 of 1908), to pilot vessels.
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4. Appointment of pilots.- No person shall be appointed to be a pilot by the Commissioners who is not for the time being authorised by the Central Government under the provisions of' the Indian Ports Act, 1908 (15 of 1908), to pilot vessels. |
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