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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(2) in The Orissa Inland Steam Vessels Rules, 1935

(2)Upon receipt of such an application the Chief Surveyor shall depute a surveyor to undertake the survey, and the surveyor shall, at least seven days before the date fixed by him, send a notice in Form 2 to the applicant informing him of the date and hour at which the survey shall be commenced and of the action which the applicant is required to take to prepare the vessel for survey.