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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(2)Every year in the month of March on a date to be fixed by the Deputy Conservator the owner of every licensed harbour craft shall produce before the Deputy Conservator, the tindal of the harbour for verifying the correctness of the entries in the register :Provided that if such harbour craft is away from the port on the date so fixed, that owner shall produce the tindal within 24 hours after its return.