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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

(3)If an owner fails to remove a vessel under clause (h) of sub-regulation (2), the Competent Officer shall cause the removal of such vessel and recover the cost of such removal from the owner.