(4)[ On receipt of the application under sub-section (1) and the prescribed fee, if any, the registering authority of the intended place of registry shall enter in its register book all the particulars relating to the vessel and grant a fresh certificate of registration in respect of the vessel and thenceforth such vessel shall be considered as registered at the new place of registry.] [Substituted by Act 35 of 1977, Section 11, for sub-sections (3) and (4) (w.e.f. 1.5.1978).]
