Section 6(1)(a) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974

(a)if the wreck consists of a vessel other than an Indian office vessel, send a written intimation giving particulars of the I as, I wrecked vessel to the nearest consular officer of the country in which the vessel is registered, under intimation to the principal officer,

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Union of India - Subsection

Section 6(1)(a) in The Merchant Shipping (Wrecks and Salvage) Rules, 1974