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[Cites 0, Cited by 1] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1) in The Merchant Shipping Act, 1958

(1)If at any port outside India a ship becomes entitled to be registered as an Indian ship, the Indian consular officer there may grant to her master on his application a provisional certificate containing such particulars as may be prescribed in relation to the ship and shall forward a copy of the certificate at the first convenient opportunity to the Director General.