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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Inland Vessels Act, 2021

(3)The State Government shall report and update the Central Government in respect of-
(a)the designated ports and places of registry;
(b)the details of officers appointed or authorised under this Chapter; and
(c)the details of registrations as entered in the book of registry, to facilitate and administer the registration processes under this Chapter.