(2)[ The Central Government shall, as soon as may be, after the issue of a certificate in respect of a ship under sub-section (1), forward to the Government at whose request such certificate was issued a copy each of the certificate, the survey report used in computing the free board of the ship and of the computations.] [ Inserted by Act 25 of 1970, Section 10 (w.r.e.f. 21.7.1968).]
