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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Merchant Shipping (Registration of Indian Fishing Boats) Rules, 1988

(3)[ When the name suggested by the owner has been approved by the registrar, the fishing boat shall be registered under that name within a period of 60 days] [Substituted by Amendment in 1994 vide G.S.R. 218, dated 21st April, 1994 for 'When the name suggested by the owner has been approved by the register, the fishing boat shall be registered under that name.']