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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Merchant Shipping (Registration of Indian Ships) Rules, 1960

(3)On receipt of the documents referred to in sub rule (2) and the declaration of ownership from the owner, the registrar of the ship's port of registry shall, issue a new certificate of registry in respect of the ship.