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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(b)The owner of any new craft to be licensed under rules should obtain a 'No Objection certificate from the Customs before their boats are registered and licensed.