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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Port Of New Mangalore (Harbour Craft) Rules, 1976

(3)On such report or on such report and production, as the case may be, the Deputy Conservator shall amend the original licence held by the owner and in the case of change of tindal, the register kept under rule 10 shall also be amended.