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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(2)If the name proposed by the owner is the same as or similar to the name by which any other sailing vessel has been previously registered at that port of registry, the registrar my require the owner to suggest some other name under which the vessel may be registered.