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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Inland Vessels Act, 2021

(2)The certificate of registration shall be in such form and content, as may be prescribed by the Central Government, and shall contain the following particulars, namely:-
(a)registered address of the owner and other ownership details;
(b)details of mortgage, if any;
(c)official number;
(d)classification and category of vessel;
(e)any other particular, as may be prescribed by the State Government.