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[Cites 0, Cited by 0] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(1) in The Merchant Shipping Act, 1958

(1)Any certificate of survey granted under this Part may be cancelled or suspended by the Central Government if it has reason to believe-
(a)that the declaration by the surveyor of the sufficiency of the hull, boilers, engines or any of the equipment of the ship has been fraudulently or erroneously made; or
(b)that the certificate has otherwise been issued upon false or erroneous information.