Section 11(3)(b) in The Orissa Inland Steam Vessels Rules, 1935

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State of Odisha - Subsection

Section 11(3)(b) in The Orissa Inland Steam Vessels Rules, 1935

(b)the name of the vessel, painted or otherwise marked on the vessel as and where approved by the Surveyor, shall not be removed or defaced, and shall not be changed to another name until the lapse of 14 clear days' notice of such intention by the owner to the Certifying Officer, who will instruct the owner in writing to strike out the original name on all copies of the certificate and write after it the new name followed by the words "New name recorded on this certificate under the authority of the Certifying Officer's letter No...............dated.........

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State of Odisha - Subsection

Section 11(3)(b) in The Orissa Inland Steam Vessels Rules, 1935