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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(b) in The Harbour Craft Rules for the Port of Madras, 1935

(b)which has been mortgaged by the owner or otherwise passed from his control, shall ply, in case (a) without a fresh licence being obtained and in case (b) without either a fresh licence being obtained or the original licence being endorsed by the Registering Officer, within six days after the change of ownership or control.