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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(7) in The Merchant Shipping (Cargo Ship Construction And Survey) Rules, 1974

(7)The principal officer, if satisfied on the scrutiny of the report of survey that he may properly do so, allow the cargo ship construction certificate or the cargo ship safety construction certificate, as the case may be, to remain in force or cancel it as he may deem fit.