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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Inland Vessels Act, 2021

(3)The certificate of survey shall be valid for such period as may be specified by notification by the Central Government and shall not be in force-
(a)after the expiration of the period specified in the certificate of survey; or
(b)after notice has been issued to cancel or suspend such certificate.