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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Merchant Shipping Act, 1958

(3)A ship required by this Act to be registered may be detained until the master of the ship, if so required, produces a certificate of registry in respect of the ship.[ Explanation .-For the purposes of this section, "ship" does not include a fishing vessel.]Procedure for registration