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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988

(3)[ Every application for the grant of certification of registry of an existing Indian fishing boat under section 435G of the Act, in the revised format, as specified in 'Form IV' shall be made in Form I, without payment of any fee, to the Registrar of the port of Registry of that Indian fishing boat.