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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Inland Vessels Act, 2021

(3)Every application for registration shall be made to the Registrar of Inland Vessels, within the jurisdiction of the respective State in which the owner of the mechanically propelled inland vessel-
(a)ordinarily resides; or
(b)has the principal place of business or the officially registered office.