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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Merchant Shipping (Registration Of Sailing Vessels) Rules, 1960

(3)A provisional certificate shall be valid for such period not exceeding three months as may be specified therein :Provided that the registrar may, if he is satisfied that, in the circumstances of the case, it is necessary to do so, extend the period of validity by a further period not exceeding two months.