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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(4)The principal officer, on receipt of the application and on payment of fees by the applicant at the appropriate rate specified in this behalf in Schedule II to these rules, shall cause the ship to be surveyed by a surveyor.