379. Effect of cancellation or suspension of certificate. -
The cancellation or suspension of a certificate by the Central Government or by a Court or the suspension of a certificate by a Marine Board shall-(a)if the certificate was issued under this Act, be effective everywhere and in respect of all ships; and(b)if the certificate was issued outside India, be effective-(i)within India and the territorial waters of India, in respect of all ships; and(ii)outside India, in respect of Indian ships only.
