Section 10(4) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988
(4)[ Where the Registrar proceeds to register the fishing boat de novo as required by sub-rule (3) above, he shall do so within a period of 60 days on receipt of application or completion of alteration, whichever is later.] [Added by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994.]
